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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(2) in Siliguri Municipal Corporation Act, 1990

(2)The Chairman shall be a person who is or has been a member of the West Bengal Higher Judicial Service and at least one of the other members shall be a person having experience in municipal affairs, valuation or assessment.