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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(2) in West Bengal Town and Country (Planning and Development) Act, 1979

(2)The State Government may, if it thinks fit, whether the period prescribed by rules for deciding all the matters stated in sub-section (1) has expired or not, extend from time to time by notification in the Official Gazette, the period for deciding the matter referred to.