Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 263 in Siliguri Municipal Corporation Act, 1990 263. Power to amend Schedule. - The State Government may, on the recommendation of the Corporation, by notification, add to, amend or alter any Schedule to this Act except Schedule I.
