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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(17)(viii) in West Bengal Town and Country (Planning and Development) Act, 1979

(viii)any other service which the State Government may, if it is of opinion that the operation, maintenance, development or execution of such other service is essential to the life of the community, by notification, declare to be a service for the purposes of this clause.