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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(3) in West Bengal Municipal Act, 1993

(3)The Board of Councilors shall consider all objections received within such period as it may fix in this behalf, and may then make regulation determining a building-line or a street alignment or both a building-line and a street alignment for such public street.