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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2)(g) in West Bengal Town and Country (Planning and Development) Act, 1979

(g)the periodical amendment of [Land Use and Development Control Plans,] [Substituted by Section 13(b), ibid for development plans.] the period on the expiration of which such an amendment may be taken up, procedure to be followed in making such amendment;