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[Cites 0, Cited by 0] [Section 529] [Entire Act]

State of West Bengal - Subsection

Section 529(3) in The Calcutta Municipal Corporation Act, 1980

(3)If the Municipal Commissioner fails to acquire the land within a period of six months from the receipt of the notice, the improvement scheme shall have effect after the expiration of the said period as if the land were not designated as subject to acquisition by the Municipal Commissioner or were to required to be kept as an open space.