Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(5) in The Chandernagore Municipal Corporation Act, 1990

(5)The Corporation shall, before making a declaration under sub-section (1), obtain the views of the Municipal Building Committee upon it and also ensure that such declaration is in conformity with the provisions of any Development Plan in force under the West Bengal Town and Country (Planning and Development) Act, 1979.