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[Cites 0, Cited by 0] [Section 14GG] [Entire Act]

State of West Bengal - Subsection

Section 14GG(5) in West Bengal Land Reforms Rules, 1965.

(5)The State Government in the Land and Land Reforms Department having regard to all the circumstances of a ease and on the basis of the recommendations of the appropriate Department of the State Government concerning the project may grant necessary permission in respect of so much of land as is recommended by the appropriate Department of the State Government.