for example: TATA AIG

  for example: Indian Contract Act

  for example: Ratan Tata

  for example: Negotiable Instruments Act




West Bengal Land Development and Planning Act, 1948


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w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Appointment of the prescribed authority View Judgements
  4 Declaration of notified View Judgements
  4A Hearing of objections View Judgements
  5 Preparation and sanctioning of development scheme View Judgements
  6 Declaration of acquisition of land needed for development scheme View Judgements
  7 Special provision in cases of urgency View Judgements
  8 Application of Act 1 of 1894 subject to special provision for compensation View Judgements
  9 Power to dispose of lurid acquired under the Act View Judgements
  10 Execution of development scheme and disposal of land View Judgements
  11 Withdrawal of power from Company or local authority to execute development scheme or to dispose of land View Judgements
  12 Protection of action taken under this Act View Judgements
  13 Delegation of powers View Judgements
  14 Power to make rules View Judgements
  15 Continuance of action taken under West Bengal Ordinance II of 1948 View Judgements
  INTRODUCTION
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Appointment of the prescribed authority View Judgements
  4 Declaration of notified View Judgements
  4A Hearing of objections View Judgements
  5 Preparation and sanctioning of development scheme View Judgements
  6 Declaration of acquisition of land needed for development scheme View Judgements
  7 Special provision in cases of urgency View Judgements
  8 Application of Act 1 of 1894 subject to special provision for compensation View Judgements
  9 Power to dispose of lurid acquired under the Act View Judgements
  10 Execution of development scheme and disposal of land View Judgements
  11 Withdrawal of power from Company or local authority to execute development scheme or to dispose of land View Judgements
  12 Protection of action taken under this Act View Judgements
  13 Delegation of powers View Judgements
  14 Power to make rules View Judgements
  15 Continuance of action taken under West Bengal Ordinance II of 1948 View Judgements



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