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(14A) in The Asansol Municipal Corporation Act, 1990. (14A)[ "Draft Development Plan" means the Draft Development Plan prepared under section 285] [Clauses (8A), (13A), (14A), (25A), (56A) and (69A) inserted by W.B. Act 31 of 1997.];
