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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(1) in The Chandernagore Municipal Corporation Act, 1990

(1)Any Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] may give notice of raising discussion on a matter of urgent public importance to the Secretary, specifying the matter to be raised.