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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2)(b) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(b)a date, not being earlier than fifteen days from the date specified under clause (a), for consideration of such objections or suggestions.