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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(d) in The Chandernagore Municipal Corporation Act, 1990

(d)that any information or document required by the Corporation in this behalf has not been duly furnished, and in cases requiring a lay-out plan under the provisions of this Act, such lay-out plan has not been sanctioned as required under the provisions of this Act;