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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(2)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)to provide, with the consent of the owners, that two or more existing plots each of which is held in joint-ownership or in severally shall thereafter with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;