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[Cites 0, Cited by 0] [Section 106B(3)] [Section 106B] [Entire Act]

State of West Bengal - Subsection

Section 106B(3)(d) in West Bengal Town and Country (Planning and Development) Act, 1979

(d)If the person concerned dissents from the assessment made by the Development Authority or fails to give the Development Authority the information required by sub-clause (b) within the period specified therein, the matter shall be determined by the Development Authority: