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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(1)(a) in West Bengal Municipal Act, 1993

(a)[require] [Substituted by the West Bengal Act 30 of 1994. w.e.f. 13.7.1994 for 'acquire'.] any land together with structure, if any, standing thereon [to be acquired] [Substituted by ibid, w.e.f. 13.7.1994 for 'required'.] for the purpose of opening, widening, extending or otherwise improving any public street, parking or transportation terminal, square, park or garden or of making a new one or for enforcing regular line of street;