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[Cites 0, Cited by 0] [Section 207A] [Entire Act]

State of West Bengal - Subsection

Section 207A(3) in West Bengal Municipal Act, 1993

(3)In cases where plans have been submitted online under section 205A, the plan shall not be deemed as sanctioned unless it is certified by the competent authority, as may be determined by the Municipality, that the said plan is duly sanctioned.