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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)that the land, in a case where permission to develop has been granted subject to conditions, cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with the conditions, he may within three months and in the manner prescribed serve on the State Government a notice (hereinafter referred to as an acquisition notice) requiring the State Government to acquire his interest in the land and a copy of the notice shall at the same time be served on the authority concerned.