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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(c) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(c)to develop any area comprised in any industrial estate or development scheme in all or any of the following manners, namely :-
(i)by acquisition of land or other immovable property within the said area by purchase, lease or otherwise,
(ii)by laying out or relaying out of the land in the said area,
(iii)by raising, lowering or levelling of land in the said area,
(iv)by laying out and constructing (including levelling, paving, metalling, flagging and channelling) roads in the said area (including bridges, cause-ways and culverts) and planting flower bushes or trees on both sides of such roads,
(v)by sewering and draining of such roads, and making provisions, by the side of such roads, for water, lighting and other sanitary conveniences as are ordinarily provided within the Municipal areas,
(vi)by providing supply of power to such area through installation of captive generating plants,
(vii)by making provisions for housing facilities and good communications therein,
(viii)by making provisions for gardens, parks, playgrounds, lakes, athletic tracks, recreation buildings and other necessary aids to field or aquatic sports in such area and by taking special steps towards making such area attractive and beautiful,
(ix)by making specific arrangements therein for entertainment of the public,
(x)by controlling the use of land within such area, dividing the same into different zones, and reserving each of them exclusively for a specific purpose,
(xi)by taking other suitable steps and making other provisions for purposes consistent with the objects of the Corporation;