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

State of West Bengal - Subsection

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

(f)estimate the proportion of the sums payable as compensation on each plot used, allotted, or reserved for public purpose or for the purposes of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, which shall be included in the costs of the scheme;