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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of West Bengal - Subsection

Section 189(2A) in The Calcutta Municipal Corporation Act, 1980

(2A)[ Where a separate bench is constituted under the first proviso to sub-section (2), the Judicial Member shall exercise and perform all the powers and functions of the Chairman under this Act or the rules made thereunder.] [Sub-section (2A) Inserted by W.B. Act 6 of 1996.]