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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of West Bengal - Subsection

Section 242(3) in The Howrah Municipal Corporation Act, 1980

(3)The State Government shall, on receipt of the Annual Development Plan, consider it on the basis of the availability of fund for the purpose and shall, thereafter, approve the Annual Development Plan with necessary modification, if any.