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State of West Bengal - Section

Section 289 in West Bengal Municipal Act, 1993

289. Management of areas of common uses and facilities.

- Upon an improvement scheme being implemented the Board of Councilors may provide for management of the common areas and facilities created in course of such implementation, by establishment of a users committee or a co-operative society of the owners or the occupiers on the model of a housing co-operative society under the West Bengal Co-operative Societies Act, 1983 (West Ben. Act XLV of 1983), and such management shall be binding on the owners or the occupiers, as the case may be, coming within the purview of the scheme.