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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of West Bengal - Subsection

Section 113(1) in West Bengal Town and Country (Planning and Development) Act, 1979

(1)Every Planning Authority or Development Authority shall constitute, for the benefit of its whole-time paid members, officers and other employees, in such manner and subject to such conditions as may be prescribed, such provident funds as it may deem fit.