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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(6) in West Bengal Municipal Act, 1993

(6)In the event of any change of the information furnished under sub-section (3), sub-section (4) or sub-section (5), the leader or the Councilor, as the case may be, shall, as soon as may be within fifteen days from the date of such change, furnish in writing such change of information to the competent authority.