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[Cites 0, Cited by 0] [Section 193(3)] [Section 193] [Entire Act]

State of West Bengal - Subsection

Section 193(3)(a) in West Bengal Municipal Act, 1993

(a)if the particulars shown in the layout plan are in conflict with any arrangements which have been made or are likely to be made for carrying out any general scheme of development of the municipal area, whether or not such scheme is contained in the development plan or the development scheme prepared under any law in force for the time being;