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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(3)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)any plot of land with existing buildings may not be used has been specified in the scheme and the existence of such buildings is inconsistent with the provisions of the scheme, such buildings shall, within such period of not less than ten years as may be specified in the scheme, cease to exist :