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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of West Bengal - Subsection

Section 250(3) in West Bengal Municipal Corporation Act, 2006

(3)The Corporation shall consider all objections received by it within the period specified in the notice under sub-section (2) and shall make an order specifying a building-line or a street-alignment or both for such public street. Every such order shall be published in the Official Gazette and shall take effect from the date of such publication.