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[Cites 0, Cited by 0] [Section 14GG(6)] [Section 14GG] [Entire Act]

State of West Bengal - Subsection

Section 14GG(6)(g) in West Bengal Land Reforms Rules, 1965.

(g)that where permission has been sought for to establish an industrial park or industrial hub or industrial estate or financial hub or a biotech park or a food park, the land so permitted to be acquired shall be utilised for such purposes within three years of the date of such permission and shall be leased out the whole or any part of it only with the previous permission of the appropriate Department of the State Government concerning the project under intimation to the Land and Land Reforms Department to such a person who will set up a unit there within the aforesaid period of three years as per objects of the respective project as approved.]