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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of West Bengal - Subsection

Section 193(2) in West Bengal Municipal Act, 1993

(2)Within ninety days of receipt of any application under sub-section (1), the Chairman-in-Council shall, after obtaining such technical views as it may deem proper, either accord approval to the layout plan on such conditions as it may think fit or disallow it or ask for further information with respect to it.