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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(4)(d) in West Bengal Town and Country (Planning and Development) Act, 1979

(d)where otherwise the survey cannot be completed and levels taken and boundaries marked, to cut down and clear away any part of any standing crop, fence or jungle :