Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of West Bengal - Subsection

Section 105(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)On an appeal made under sub-section (1), an officer of the State Government appointed in this behalf shall, after giving a reasonable opportunity of hearing to such person and the Planning Authority or Development Authority concerned, pass such order as he deems fit.