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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of West Bengal - Subsection

Section 288(4) in The Asansol Municipal Corporation Act, 1990.

(4)The Corporation shall, within six months from the date of receipt of plan grant under sub-section (3) of section 60A, submit a report, stating the progress of work towards implementing the Annual Development Plan, either in full or in part, for which the said grant was sanctioned.