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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of West Bengal - Subsection

Section 292(3) in The Chandernagore Municipal Corporation Act, 1990

(3)The State Government shall, on receipt of the Annual Development Plan, consider it in the light of the availability of fund for the purpose and shall, thereafter, approve the Annual Development Plan with necessary modification, if any.