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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of West Bengal - Subsection

Section 370(4) in West Bengal Municipal Act, 1993

(4)If the Board of Councilors is not satisfied with the plan or the information or the other particulars referred to in sub-section (2), it may refuse or postpone registration until such plan or information or other particulars are furnished to its satisfaction.