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State of West Bengal - Section

Section 291 in The Chandernagore Municipal Corporation Act, 1990

291. [ Modification of Draft Development Plan. - [Chapter XXII containing sections 289 to 292 inserted by West Bengal Act 30 of 1997.]

The Corporation may, at any time but not more than once in every three years, propose to the District Planning Committee any revision or modification of the Draft Development Plan.]