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[Cites 0, Cited by 0] [Section 5A(11)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(11)(f) in West Bengal Land Reforms Rules, 1965.

(f)that where the object of change or conversion is to use the land for a purpose for which approval or permission or licence from an appropriate authority is necessary, the order directing change, conversion or alteration is subject to obtaining such approval or permission or licence from such authority as soon as the order granting change or conversion as sought for is made; and