Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23B] [Entire Act] State of West Bengal - Subsection Section 23B(2) in West Bengal Municipal Act, 1993 (2)The Board of Councilors at a meeting may, by specific resolution, refer to a standing Committee for inquiry or report or for opinion on such subjects relating to the powers or duties of the Municipality as the Board of Councilors may think fit.
