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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

State of West Bengal - Subsection

Section 46(6)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)submit the proposals for development together with the objections raised by the concerned authority to the State Government for decision. When proposals and objections have been submitted, no development shall be undertaken until the State Government has finally decided on the matter.