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[Cites 0, Cited by 0] [Section 14GG(6)] [Section 14GG] [Entire Act]

State of West Bengal - Subsection

Section 14GG(6)(f) in West Bengal Land Reforms Rules, 1965.

(f)that where the object of the project is to use the land for a purpose for which approval or permission or licence from an appropriate authority is necessary, such approval or permission or licence shall be obtained from such authority as soon as the order granting such permission as sought for is made;