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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(6)(b) in The West Bengal Maritime Board Act, 2000

(b)The funds for payment of the cost of acquisition of land shall be deposited by such person with the Board or the State Government according to the requisition made for such funds from time to time and the Board or the State Government, as the case may be, shall regulate the payment of costs of acquisition of land out of the said funds.