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[Cites 0, Cited by 0] [Section 419(2)] [Section 419] [Entire Act]

State of West Bengal - Subsection

Section 419(2)(b) in West Bengal Municipal Act, 1993

(b)Such draft shall not be further proceeded with until the expiration of a period of one month from the date of such publication or such longer period as the Board of Councilors may decide.