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State of West Bengal - Section

Section 119 in West Bengal Municipal Act, 1993

119. Grant of certificate of enlistment.

- The Executive Officer or, in his absence, the officer authorized to function as the Executive Officer shall, after making such enquiry as may be necessary and within thirty days of the receipt of the application under section 118, grant him a certificate of enlistment if the application is in order, or shall reject the application if it is not in order.