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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of West Bengal - Subsection

Section 262(2) in Siliguri Municipal Corporation Act, 1990

(2)After the expiry of such period and on consideration of the representation of the Corporation, if any, the State Government may at any lime by notification cancel or modify such regulation or bye-law cither wholly or in part.