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[Cites 0, Cited by 0] [Section 64(6)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(6)(a) in West Bengal Municipal Act, 1993

(a)time limits within which civic services shall be provided and the licenses, certificates, under the provisions of this Act, shall be issued and the permissions, sanctions shall be granted, subject to the maximum time limit as determined in this Act, if any; and