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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(k) in West Bengal Town and Country (Planning and Development) Act, 1979

(k)the manner in which an acquisition notice is to be served, and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;