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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(1)(d) in West Bengal Town and Country (Planning and Development) Act, 1979

(d)any expenses incurred by the concerned Authority under clause (c) shall be a sum due to such Authority under this Act from the person in default or the owner of the plot.