Section 385A(5) in West Bengal Municipal Act, 1993
(5)Where the area in question has already been declared as a notified area under the Bengal Municipal Act, 1932 (Ben. Act XV of 1932), or under this Act, it shall not be necessary to issue any notification declaring the intention of the Governor to specify such area as an industrial township before constituting under section 385B the Industrial Township (Authority) or to invite objections from the inhabitants of the area. In such case, the Governor may, by notification, constitute such area as an industrial township and, upon the publication of such notification, such area shall be deemed to have been duly constituted as an industrial township for the purposes of this Chapter.
