Section 266G in The Chandernagore Municipal Corporation Act, 1990
266G. [ Co-ordination for purposes of planning and development. [Chapter XXA containing sections 266A to 266M inserted by West Bengal Act 9 of 1994.]
(1)The State Government may require the Corporation to be integrated with such authorities at the level of district, region or State for the purposes of co-ordination of planning and development, as it may deem fit and proper.](2)When so required, it shall be the duty of the Corporation to participate in such process of co-ordination in accordance with such procedure as the State Government may determine.
