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[Cites 0, Cited by 0] [Section 398A] [Entire Act]

State of West Bengal - Subsection

Section 398A(5) in The Calcutta Municipal Corporation Act, 1980

(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, if it considers necessary or expedient so to do in the public interest, by notification, exempt any application for sanction of any plan from the operation of the provisions of this section.