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[Cites 0, Cited by 0] [Section 289(2)] [Section 289] [Entire Act]

State of West Bengal - Subsection

Section 289(2)(i) in The Chandernagore Municipal Corporation Act, 1990

(i)scheme for acquisition of land for the purpose of ensuring that the benefits of development activities are reaped by public institutions for community-welfare and for speculative gains by private individuals.