Section 266 in The Chandernagore Municipal Corporation Act, 1990
266. [ Power to amend Schedule. -] [section 266 substituted by West Bengal Act 5 of 1994.]
The State Government may, by notification, add to, amend, or alter, any Schedule to this Act.[Chapter XXA] [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.] Delegation, co-ordination and control
