Section 102(2) in The Calcutta Municipal Corporation Act, 1980
(2)The Municipal Secretary shall record in a book to be kept for the purpose particulars of any disclosure made under sub-section (1) of section 101 and of any notice given under sub-section (1) of this section and the book shall be open at all reasonable hours for the inspection of any Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.]
