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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)After receiving the objections, if any, and after making such inquiry as it may think fit, the Development Authority may, by notification, withdraw the scheme or any part thereof and upon such withdrawal, no further proceedings shall be taken in regard to such scheme or such part.