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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)After the expiry of the period mentioned in sub-section (1), the concerned authority shall appoint a Committee consisting three of its members, to consider the objections filed under sub-section (1) and submit report within such time as the Planning Authority or the Development Authority may fix in this behalf.