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[Cites 0, Cited by 0] [Section 17A(9)] [Section 17A] [Entire Act]

State of West Bengal - Subsection

Section 17A(9)(b) in West Bengal Inland Fisheries Act, 1984

(b)filled up with a view to converting it into solid land, for the purpose of implementation of any development scheme by any department of the Central Government or the State Government or any public undertaking under the administrative control of the Central Government or the State Government or any statutory body or local authority or any organisation in the public sector or any organisation or individual in the private sector, except with the prior approval of the State Government in the Department of Fisheries.