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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(2)(g) in The West Bengal Comprehensive Area Development Act, 1974

(g)the period within which obligations are to be fulfilled referred to in sub-section (1), the manner of hearing objections referred to in sub-section (2), and the time and manner of filing appeal under sub-section (3), of section 27;