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[Cites 0, Cited by 0] [Section 385B(1)] [Section 385B] [Entire Act]

State of West Bengal - Subsection

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

(a)extend to an industrial township with such incidental and consequential modification as the State Government may consider necessary for giving effect to the provisions of this Chapter-
(i)any provision of this Act which applies to a Municipality, or
(ii)any rule or regulation in force in any municipal area; and