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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)Where the Development Authority thinks that in the interest of the public it is necessary to undertake forthwith any of the works included in a scheme for a public purpose, the said Authority shall make an application to the State Government that the land required for the scheme shall vest in the Authority provided there is no building on it.