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[Cites 0, Cited by 0] [Section 266G] [Entire Act]

State of West Bengal - Subsection

Section 266G(1) in The Chandernagore Municipal Corporation Act, 1990

(1)The State Government may require the Corporation to be integrated with such authorities at the level of district, region or State for the purposes of co-ordination of planning and development, as it may deem fit and proper.]