Section 50 in The Howrah Municipal Corporation Act, 1980
50. Questions on matters relating to administration.
- A Councillor [* * * *] [Words 'or an Alderman' omitted by W.B. Act 36 of 1994.] may, in such manner as may be prescribed, ask the Mayor-in-Council questions on any matter relating to the administration of the Corporation on the municipal government of Howrah and all such questions shall be answered by the Mayor or any other member of Mayor-in-Council.
