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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of West Bengal - Subsection

Section 4A(1) in The West Bengal Land Development And Planning Act, 1948

(1)Any person interested in any land within a notified area may, within thirty days from the date of issue of the notification specifying the area to be a notified area, object to the acquisition of the land in which he is interested.