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[Cites 0, Cited by 0] [Section 289(2)] [Section 289] [Entire Act]

State of West Bengal - Subsection

Section 289(2)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)the schemes of the Corporation for the development and other use of land or for any description of development or other use of such land including, in either case, such measures as the Corporation thinks fit for the improvement of the physical environment;