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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of West Bengal - Subsection

Section 199(2) in West Bengal Municipal Act, 1993

(2)The Board of Councilors at a meeting shall consider all the suggestions or objections received within a period of three months of the publication of such notice. and may confirm the declaration or may modify it; so, however, that no such modification shall extend the effect of such declaration.