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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The West Bengal Religious Buildings And Places Act, 1985

(2)The Collector in the district, or the Commissioner of Police in Calcutta, shall, then, after considering the objections, if any, and after giving the person or persons concerned an opportunity of being heard, decide the matter and record his findings thereon.