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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(2)(b) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(b)the form in which an application under sub-section (1) of section 8 shall be made and the particulars to be furnished in such application;