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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of West Bengal - Subsection

Section 364(1) in West Bengal Municipal Corporation Act, 2006

(1)If the State Government is, at any time, of opinion that any regulation made by the Corporation should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Corporation, and shall specify a period within which the Corporation may make any representation with regard thereto.