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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of West Bengal - Subsection

Section 167(2) in West Bengal Municipal Act, 1993

(2)The State Government may, for reasons to be recorded in writing, by notification withdraw from a Municipality any public street, square, park or garden, or transportation terminal and transfer the same for a limited period to any other agency for development or maintenance thereof in the public interest.