Section 385A(4) in West Bengal Municipal Act, 1993
(4)The Governor may, by order made after declaration by notification of his intention so to do followed by the consideration of any objection thereto received within [thirty days] [Substituted 'three months' by Act No. 19 of 2015, dated 24.7.2015.] from the date of publication of the notification, add new areas to an industrial township constituted under the section.
