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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1)(a) in The Calcutta Metropolitan Development Authority Act, 1972

(a)the formulation, subject to the approval of the State Government, of plans for the development of the Calcutta Metropolitan Area or such part thereof as it may think fit;