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[Cites 0, Cited by 0] [Section 217] [Entire Act]

State of West Bengal - Subsection

Section 217(d) in Siliguri 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;