Section 385B(1) in West Bengal Municipal Act, 1993
(1)The Governor may, by order to be published in the Official Gazette,-(a)extend to an industrial township with such incidental and consequential modification as the State Government may consider necessary for giving effect to the provisions of this Chapter-(i)any provision of this Act which applies to a Municipality, or(ii)any rule or regulation in force in any municipal area; and(b)appoint, for an industrial township, a Committee consisting of not more than 13 and not less than 9 members, to be known as the Industrial Township Authority, to carry out all or any of the purposes of this Chapter.
