Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(16A) in The Chandernagore Municipal Corporation Act, 1990 (16A)[ "Draft Development Plan" means the Draft Development Plan prepared under section 289;] [Clause (16A) inserted by West Bengal Act 30 of 1997.]
