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

State of West Bengal - Subsection

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

(h)determine the amount of exemption, if any, from the payment of the contribution, that may be granted in respect of plots or portions thereof exclusively used or occupied for religious or charitable purposes on the date of publication of the notice of the scheme under section 70;