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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)the land allotted or reserved under clause (f) of sub-section (2) of section 56 with a general indication of the uses to which such land is to be put and the terms and conditions subject to which such land is to be put to such uses;