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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)[ Every Planning Authority or Development Authority constituted under sub-section (1), shall consist of a Chairman and Vice-Chairman and not less than seven other members to be appointed by the State Government.] [Substituted by West Bengal Act No. 15 of 2017, dated 31.3.2017.]