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[Cites 0, Cited by 0] [Section 36L(2)] [Section 36L] [Entire Act]

State of West Bengal - Subsection

Section 36L(2)(b) in New Town, Kolkata Development Authority Act, 2007

(b)shall be made by the Development Authority or if the State Government so directs, by the Central Valuation Board established under the West Bengal Central Valuation Board Act, 1978;