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

State of West Bengal - Subsection

Section 14(1) in The West Bengal Comprehensive Area Development Act, 1974

(1)The Corporation shall, with the previous approval of the State Government, select the area where any project is to be undertaken and shall submit to the State Government for its approval the particulars of such project together with the financial implications.