(1)The Board of Councilors may, [with the prior approval of the State Government,] [Substituted by section 11 of the West Bengal Municipal (Amendment) Act, 2003 (West Bengal Act 13 of 2003), w.e.f. 1.10.2003 for 'with the prior information to the State Government'.] undertake the formulation, execution and running of commercial projects including market development schemes or industrial estates, or open depots for trading in essential commodities, or maintain bus or truck terminals together with commercial complexes, or run tourist lodges or centres along with commercial activities, or carry on similar projects on commercial basis.
