Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(5) in West Bengal Town and Country (Planning and Development) Act, 1979

(5)The Chairman and the Assessors shall be appointed members of the Tribunal for such period as the State Government may, by notification, specify for deciding appeals preferred against the decision under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 73.