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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)The State Government may, if satisfied that it is urgently necessary in the public interest to empower the Development Authority to enter on such land for the purpose of executing any of such work, direct such Authority by notification to take possession of the land.