Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(5) in West Bengal Town and Country (Planning and Development) Act, 1979

(5)After receiving the objections under sub-section (4) the concerned Authority shall, after making such enquiry as it may think fit, publish the variation with or without modification by notification.