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

State of West Bengal - Subsection

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

(d)that the land so permitted to be acquired shall be utilized within three years of the date of such permission granted for the purpose for which such permission has been sought for;