Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894), deemed to be a declaration duly made under section 6 of the said Act.