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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(27A) in West Bengal Municipal Act, 1993

(27A)[ "industrial township" means such urban area [Inserted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994.][or any other area] [Inserted by section 2 of the West Bengal Municipal (Amendment) Act, 2004 (West Bengal Act VIII of 2004), w.e.f. 15.9.2004.] or part thereof as the Governor may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an industrial establishment in that are and such other factors as he may deem fit, by public notification, Specify to be an industrial township ;]