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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(4) in West Bengal Town and Country (Planning and Development) Act, 1979

(4)if within the period of one year from the date on which an acquisition notice is served under sub-section (1), the State Government does not pass any order under sub-section (3), the notice shall be deemed to have been confirmed at the expiration of that period.