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

State of West Bengal - Subsection

Section 4C(4A)(b) in West Bengal Land Reforms Act, 1955

(b)amounts to using of any plot of land having any water body of any description or size in a manner that degrades or destroys, directly or indirectly, such water body, no such approval or permission of the appropriate Department of the State Government or the local authority shall be made unless the order of the Collector directing change, conversion or alteration of such plot of land or plot of land having any water body of any description or size, as the case may be, under sub-section (2), is obtained.]