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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1) in West Bengal Municipal Act, 1993

(1)The State Government may, by notification and for reasons to be recorded in writing, exempt any municipal" area or municipal areas of any group from the operation of any of the provisions of this Act considered unsuited thereto, and thereupon the said provisions shall not apply to such municipal area or municipal areas until such provisionS,„are applied thereto by notification.