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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of West Bengal - Subsection

Section 265(2) in The Chandernagore Municipal Corporation Act, 1990

(2)After the expiry of such period and on consideration of the representation of the Corporation, if any, the State Government may at any time by notification cancel or modify such regulation or by-law either wholly or in part.