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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(1)(d) in West Bengal Town and Country (Planning and Development) Act, 1979

(d)The District Judge or the Additional District Judge, as the case may be, may after hearing the parties either direct the concerned Authority to reconsider its proposals or accept, modify, vary or reject the proposals of such Authority and shall decide all matters arising out of the different clauses of sub-section (1) of section 73 and referred to in clause (a) of this sub-section.