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[Cites 0, Cited by 0] [Section 345] [Entire Act]

State of West Bengal - Subsection

Section 345(8) in The Calcutta Municipal Corporation Act, 1980

(8)If any doubt arises as to whether the decision taken under sub-section (7) is in conflict with any plan, scheme or programme of any competent authority under any other law in force for the time being, the matter shall be referred to the State Government whose decision shall be final.