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[Cites 0, Cited by 0] [Section 378(1)] [Section 378] [Entire Act]

State of West Bengal - Subsection

Section 378(1)(iii) in West Bengal Municipal Act, 1993

(iii)any area in which new industries have been or are being established, the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994 for 'State Government'.] may, by notification, specify such area and declare [his] [Substituted by West Bengal Act 30 of 1994 w.e.f. 13.7.1994 for ] intention so to do.