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State of West Bengal - Section

Section 5 in West Bengal Municipal Corporation Act, 2006

5. Consideration of objection.

- Any inhabitant of the area, in respect of which the notification has been published under section 4, may, if he objects to anything contained in the notification, submit his objections in writing to the State Government within three months from the date of publication of the notification, and the State Government shall take his objections into consideration.