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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)if satisfied that conditions specified in clause (a) or (b) of sub-section (1) are fulfilled regarding the land or any part of the land, shall pass an order, -
(i)confirming the notice; or
(ii)directing the concerned authority to grant such permission to develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use.