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[Cites 0, Cited by 0] [Section 254A] [Entire Act]

State of West Bengal - Subsection

Section 254A(2) in West Bengal Municipal Corporation Act, 2006

(2)Within sixty days of receipt of any application under sub-section (2) of section 254, the Mayor-in-Council shall either accord approval to the layout plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.