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[Cites 0, Cited by 2] [Section 131] [Entire Act]

State of West Bengal - Subsection

Section 131(5) in West Bengal Municipal Corporation Act, 2006

(5)The Corporation shall, on receipt of a notice of transfer or devolution. cause such transfer to be recorded in such form. and in such manner, as may be prescribed, and upon payment of such fee as may be determined by regulations.