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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of West Bengal - Subsection

Section 287(1) in West Bengal Municipal Act, 1993

(1)Notwithstanding anything contained in any other law for the time being in force, the Board of Councilors may. subject to the approval of the State Government. prepare such improvement schemes for any bustee or slum for the purpose of effecting environmental or general improvement of bustees or slums as it may consider necessary, and publish a copy of such scheme in such manner as may be prescribed.