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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of West Bengal - Subsection

Section 218(2) in The Howrah Municipal Corporation Act, 1980

(2)After expiry of such period and on consideration of the representation of the Corporation, if any, the State Government may at any time by notification cancel or modify such regulation or by-law either wholly or in part.