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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of West Bengal - Subsection

Section 141(2)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Planning or Development Authority shall be discharged by the State Government.