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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(5) in West Bengal Municipal Act, 1993

(5)The Board of Councilors may, at any time but not more than once, revise or modify the Annual Development Plan with the approval of the State Government:Provided that any modification or revision of the Annual Development Plan shall not contain anything which is not included in the Draft Development Plan for the period to which the Annual Development Plan relates.] [Substituted by West Bengal Act 32 of 1997 w.e.f. 18.3.1998]
300. Panchayats as Urban Development Committees.- Notwithstanding anything contained in the West Bengal Panchayat Act, 1973 (West Ben. Act XII of 1973), State Government may vest the powers of an Urban Development Committee in a Gram Panchayat constituted under section 4 or a Joint Committee appointed under section 30, or a Panchayat Samiti constituted under section 94 of the Act. Upon the vesting of such powers, the exercise thereof by the Gram Panchayat or the Joint Committee or the Panchayat Samiti, as the case may be, shall be deemed to be the performance or the function assigned to the Gram Panchayat or the Joint Committee or the Panchayat Samiti as the case may be, in respect of the matter referred to in clause (o) of sub-section (1) of section 20, or item (ii) of clause (a) of sub-section (1) of section 109, as the case may be, of that Act :Provided that the State Government may associate representatives from other authorities or experts in different fields with the Urban Development Committee for rendering of necessary advice or guidance.