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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(1)Any person interested in any waste land in respect of which a notification under sub-section(1) of section 3 has been issued may within the time specified in such notification petition to the Collector showing cause why the waste land should not be requisitioned.