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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(1)(iii) in West Bengal Town and Country (Planning and Development) Act, 1979

(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for entry, to the social and religious usages of the occupants of the land or building.