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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(b) in West Bengal Municipal Corporation Act, 2006

(b)such number of persons, not being less than three and more than five, as the Board of Councillors may determine, to be elected by the members of the Board of Councillors from amongst themselves in accordance with the system of proportional representation by means of the single transferable vote by secret ballot, the members of the Mayor-in-Council not being eligible for election, and