Section 179(2)(c) in Kolkata Municipal Corporation Act, 1980

[Cites 0, Cited by 1] [Section 179(2)] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(2)(c) in Kolkata 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 ;[five years from the date of publication of scheme] [Substituted by section 8(3)(ii), ibid, w.e.f. 1.5.2007, for the words "six years".], irrespective of any alteration during such period in the number or boundaries of such ward, and

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State of West Bengal - Subsection

Section 179(2)(c) in Kolkata Municipal Corporation Act, 1980