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State of West Bengal - Section

Section 287 in The Asansol Municipal Corporation Act, 1990.

287. [ Modification of Draft Development Plan. - [Chapter XXII including sections 285 to 288 inserted by W.B. Act 31 of 1997.]

The Corporation may, at any time but not more than once in every three years, propose to the District Planning Committee any revision or modification of the Draft Development Plan].