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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in The West Bengal Religious Buildings And Places Act, 1985

(1)Any permission under section 4 shall cease to have effect on the expiration of two months from the date of the order granting the same or from the day next after the date on which a public place is due to be used as a temporary public religious place, whichever is earlier.