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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(1)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)such moneys as may be paid to it by the State Government under the Taxes on Entry of Goods into [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area Act, 1972 (West Bengal Act No. 5 of 1972);