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[Cites 0, Cited by 0] [Section 296(3)] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(3)(c) in West Bengal Municipal Act, 1993

(c)if the Municipality or the Notified Area Authority, as the case may be, thinks it proper to transfer any function of the Municipality or the Notified Area Authority in relation to the implementation of the Draft Development Plan to any organization including Government organization within the meaning of section 66, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.]