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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)Notwithstanding anything contained in this Act the State Government may, after making such inquiry as it deems necessary, by notification, direct the Development Authority to make and publish in such manner as the State Government may direct, a scheme in respect of any land in regard to which a development scheme may be made.