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[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of West Bengal - Subsection

Section 286(c) in The Asansol Municipal Corporation Act, 1990.

(c)if the Corporation thinks it proper to transfer any function of the Corporation in relation to the implementation of the Draft Development Plan to any organisation including Government organisation within the meaning section 89A, a statement containing the list of the function or the functions to be transferred, the manner of transfer, and the terms and conditions of such transfer.