Section 189(2A) in Kolkata 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 section 13(b), of the Calcutta Municipal Corporation (Amendment) Act, 1996, (West Bengal Act No. 6 of 1996), w.r.e.f 4.12.1995.]
