Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(3)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)apply for permission under section 46 for the retention on the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or