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

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

State of West Bengal - Subsection

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

(a)detailed particulars about the quantum of finance available for conducting the development programme under the said Draft Development Plan from-

(i)own resources of the Municipality or the Notified Area Authority, as the case may be, with source-wise break-ups; and

(ii)corporate sector or household sector;