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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(1) in The Asansol Municipal Corporation Act, 1990.

(1)Every application under sub-section (1) of section 110 shall be heard and determined by a Review Committee to be constituted by the Corporation in the manner hereinafter provided in this section.]