Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(1)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)all sums payable as compensation for land reserved or allotted for any public purpose or purposes of the Development Authority which is solely beneficial to the owners or residents within the area of the scheme;