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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(f) in West Bengal Town and Country (Planning and Development) Act, 1979

(f)the form and content of the [Land Use and Development Control Plan] [Substituted by Section 13(a)(i) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Outline Development Plan.] [ xxx ] [The words "Detailed Development Plan" omitted by Section 13(a)(ii), ibid.] and the Development Scheme and the procedure to be followed in connection with the preparation, submission and approval of such plans, schemes and the form and the manner of publication of the notice relating to such plan and scheme;