Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27A(2)] [Section 27A] [Entire Act]

State of West Bengal - Subsection

Section 27A(2)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)all properties, funds and dues vested in or realisable by the said Authority, shall vest in and be realisable by the Development Authority as described under Chapter IV (hereinafter referred to as the Metropolitan Authority);