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[Cites 0, Cited by 0] [Section 285(2)] [Section 285] [Entire Act]

State of West Bengal - Subsection

Section 285(2)(i) in The Asansol Municipal Corporation Act, 1990.

(i)scheme for acquisition of land for the purpose of ensuring that the benefits of development activities are reaped by public institutions for community-welfare and not for speculative gains by private individuals.