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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)Simultaneously with the publication of the scheme the Development Authority shall submit copies of the notice and of the scheme to the State Government drawing particular attention to the provision in the scheme, if any, referring to clause (m) of sub-section (2) of section 58.