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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of West Bengal - Subsection

Section 206(2) in Siliguri Municipal Corporation Act, 1990

(2)The Mayor-in-Council at a meeting shall consider all suggestions or objections, received within a period of three months of the publication of such notices, and may confirm the declaration or may modify it but not so as to extend its effect.