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[Cites 0, Cited by 0] [Section 55(5)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(5)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)When a notice is served under clause (a), the provisions of sub-sections (2) to (5) of section 49 shall apply with such modifications as may be necessary.