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[Cites 0, Cited by 0] [Section 385A] [Entire Act]

State of West Bengal - Subsection

Section 385A(1) in West Bengal Municipal Act, 1993

(1)Whenever, in the opinion of the Governor, it is necessary to make provisions for all or any of the purposes of this Act in respect of any area in which industries have been or are being established, the Governor may, by notification, specify such area to be an industrial township and declare his intention so to do.