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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)Any person aggrieved by the order of the prescribed authority under clause (a) may prefer an appeal within sixty days from the date of the order of the prescribed authority, to the District Judge within the local limits of whose jurisdiction the area included in the scheme is situated.