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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in East Kolkata Wetlands (Conservation and Management) Act, 2006

(2)The Authority shall, before making an order under clause (b), or clause (c), or clause (d), of sub-section (1), give the person affected thereby a reasonable opportunity of being heard.