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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of West Bengal - Subsection

Section 219(6) in The Howrah Municipal Corporation Act, 1980

(6)The State Government may issue such orders as it may consider necessary to give effect to the inclusion or the exclusion of any area within or from the limits of Howrah, as the case may be, under this section or to any matter incidental or ancillary to such inclusion or exclusion.]
219. Schedules.- The State Government may, on the recommendation of the Corporation, by notification add to, amend or alter any Schedule, to this Act except Schedule I :[Provided that when the Corporation has not been constituted under this Act, the State Government may, if it considers necessary or expedient so to do, by notification, add to, amend or alter any Schedule to this Act except Schedule I] [Proviso inserted by W.B. Act 29 of 1983.].