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[Cites 0, Cited by 0] [Section 284F] [Entire Act]

Bombay Presidency - Subsection

Section 284F(5) in The Bombay Provincial Municipal Corporations Act, 1949

(5)The Standing Committee may after consideration of any such objections and suggestions make such modification in respect of the re-development plan as they think fit, and the Commissioner shall thereafter submit the plan as modified by the Standing Committee first to the Corporation and then to the State Government for approval.