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[Cites 0, Cited by 0] [Section 296(2)] [Section 296] [Entire Act]

State of West Bengal - Subsection

Section 296(2)(b) in West Bengal Municipal Act, 1993

(b)detailed and specific scheme of the Municipality or the Notified Area Authority for conducting development programmes on all or any of the points specified in clauses (1), (2) and (3) of section 63, section 64 and sub-section (2) of section 65;