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[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of West Bengal - Subsection

Section 254(3) in West Bengal Municipal Corporation Act, 2006

(3)No deed of transfer shall be registered under any law for the time being in force for any land governed by this section until the lay out plans have been approved by the Commissioner and infrastructural constructions have been completed up to the satisfaction of the Commissioner in accordance with such regulations as may be made in this behalf.