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State of West Bengal - Section

Section 5 in West Bengal Municipal Act, 1993

5. Consideration of objection.

- Any inhabitant of the town or local area in respect of which the notification has been published under section 4 may, if he objects to anything contained in the notification, submit his objection in writing to the State Government within [thirty days] [Substituted 'three months' by Act No. 11 of 2015.] from the date of publication in the Official Gazette, and the State Government shall take his objection into consideration.