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

State of West Bengal - Subsection

Section 4C(3) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975

(3)On receipt of such application the Administrator shall, after making such enquiry as he considers necessary, by order in writing, either grant the permission or refuse to grant the same, recording, in the case of refusal, the reasons therefor.