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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(1)(g) in West Bengal Town and Country (Planning and Development) Act, 1979

(g)determine the proportion of contribution to be levied on each plot used, allotted or reserved for purposes of the Development Authority which is beneficial partly, to the owners or residents within the area of the scheme and partly to the general public;