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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(3)(i) in West Bengal Town and Country (Planning and Development) Act, 1979

(i)On receipt of the report referred to in sub-section (2), the concerned authority shall consider it and assess the amount and offer it to the owner.