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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(2) in West Bengal Municipal Corporation Act, 2006

(2)The Chairman may, whenever he thinks fit, and shall. upon- a requisition in writing by not less than one-third of the elected members of the Corporation, convene a meeting of the Board of Councillors.