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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(4)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land, or