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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of West Bengal - Subsection

Section 141(2)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)all properties, funds and dues which are vested in, or realisable by, the Planning or the Development Authority shall vest in or be realisable by the State Government;