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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

(2)If any requisition made under clauses (i) and (ii) of sub-regulation (1) is not compiled within two months, the application received shall be refused.