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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of West Bengal - Subsection

Section 271(5) in West Bengal Municipal Corporation Act, 2006

(5)The Corporation shall, before giving any public notice of any of its intentions under sub-section (1), ensure that such intention is in conformity with the provisions of any Development Plan in force under the West Bengal Town and Country (Planning and Development) Act, 1979, (West Ben. Act XIII of 1979).