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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(2)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)Any decision of the Development Authority under clauses (d) to (m) (both inclusive) and clause (p) of sub-section (1) of section 73 shall be forthwith communicated to the party concerned and any party aggrieved by such decision may within sixty days from the date of communication of the decision, appeal to the Tribunal of Appeal, appointed under section 75, for decision.