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[Cites 0, Cited by 8] [Entire Act]

State of West Bengal - Section

Section 3 in The West Bengal Land Development And Planning Act, 1948

3. Appointment of the prescribed authority.

- The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint, in accordance with the rules, an authority (hereinafter referred to as the prescribed authority) for carrying out the purposes of this Act.