Section 28(1) in The West Bengal Special Economic Zone Act, 2003.
(1)The Governor having regard to the area of a Special Economic Zone and municipal services to be provided, may by notification, declare such Special Economic Zone to be an Industrial Township, in accordance with the provisions of the West Bengal Municipal Act, 1993, and upon such declaration, the provisions of the West Bengal Municipal Act, 1993, shall apply with such incidental and consequential modifications as the State Government may specify in such notification.
