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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)[ the regulations, if any, made under section 139 and applicable to the land on which the development is intended to be carried out, the building rules, if any, of a Panchayat or a Municipality in so far as they are not inconsistent with the regulations as aforesaid and are applicable to such land, the provisions of Land Use and Development Control Plan as forwarded to the State Government under section 31 or as modified thereafter, and any other material consideration. [Sub-clause (b) Substituted by Section 6(a)(ii), ibid which read as under : (b) any other material consideration.]