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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of West Bengal - Subsection

Section 91(2)(c) in The Howrah Municipal Corporation Act, 1980

(c)shall, subject to the other provisions of this Chapter, remain in force in respect of each ward of the Corporation for a period of six years and may be revised on the expiration of each such period.