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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The West Bengal Special Economic Zone Act, 2003.

(2)Notwithstanding anything contained in clause (b) of sub-section (1) of section 385B of the West Bengal Municipal Act, 1993, in every industrial township so declared under sub-section (1), the concerned authority shall also perform the functions of an Industrial Township Authority as specified in the West Bengal Municipal Act, 1993.