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[Cites 0, Cited by 0] [Section 90B] [Entire Act]

State of West Bengal - Subsection

Section 90B(3) in The Calcutta Metropolitan Development Authority Act, 1972

(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 90A or under sub-section (2) of this section.