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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of West Bengal - Subsection

Section 333(1) in West Bengal Municipal Corporation Act, 2006

(1)The Corporation shall prepare a Draft Development Plan for the Corporation area in consultation with the concerned District Planning Committee for a period of five years, and shall submit to the Urban Development Sub-Committee at least one year before completion of the term of the preceding Draft Development Plan:Provided that the Corporation shall prepare the first Draft Development Plan in accordance with the directions of the District Planning Committee.