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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(h) in West Bengal Town and Country (Planning and Development) Act, 1979

(h)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;