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[Cites 0, Cited by 0] [Section 296(2)] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(2)(a) in West Bengal Municipal Act, 1993

(a)the schemes of the Municipality or the Notified Area Authority for the development and other use of land or for any description of development or other use of such land including, in either case, such measures as the Municipality or the Notified Area Authority thinks fit for the improvement of the physical environment;