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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of West Bengal - Subsection

Section 292(1) in The Chandernagore Municipal Corporation Act, 1990

(1)The Corporation shall prepare an Annual Development Plan for a period of one financial year, covering only the relevant portion of the Draft Development Plan for the concerned period, in consultation with the District Planning Committee, and submit the same to the State Government within the last week of the month of October of the year preceding the period for which the Annual Development Plan shall be prepared.]