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[Cites 0, Cited by 0] [Section 365(4)] [Section 365] [Entire Act]

State of West Bengal - Subsection

Section 365(4)(a) in The Calcutta Municipal Corporation Act, 1980

(a)if the particulars shown in the layout plan are in conflict with any arrangements which have been made or which are, in the opinion of the Mayor-in-Council, likely to be made for carrying out any general scheme of development of Calcutta, whether or not such scheme is contained in the development plan or the development scheme of any authority under any law in force for the time being;