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State of West Bengal - Section

Section 302 in West Bengal Municipal Act, 1993

302. Power to make rules.

- The State Government may make rules providing for-
(a)the procedure of functioning of an Urban Development Committee,
(b)the method of preparation and enforcement of a master plan,
(c)the conditions of involvement of voluntary organizations, and
(d)such other matters as may be necessary to carry out the provisions of this Chapter.