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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)if satisfied that the [Land Use and Development Control Plan] [Substituted by Section 4(j)(ii) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Development Plan.] or any provision contained therein is not within the powers conferred by this Act, or that the interest of the applicant has been substantially prejudiced by a failure to comply with any requirement of this Act or rules, may quash the plan or any provision contained therein generally or in so far as it affects any property of the applicant.