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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2)(b) in The Calcutta Metropolitan Development Authority Act, 1972

(b)to specify the development projects for the implementation of which any money referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Metropolitan Authority may impose, be applied by-
(i)any municipal or other authority within the Calcutta Metropolitan Area, or
(ii)such other authority, not being a local authority or any authority specified in sub-clause (i), as the State Government may, by notification in the Official Gazette, specify in this behalf, or
(iii)any Department of the State Government: