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 206] [Entire Act] State of West Bengal - Subsection Section 206(5) in The Chandernagore Municipal Corporation Act, 1990 (5)The Chairman and the Assessors shall be appointed for such period and on such terms and conditions as the State Government may, by notification, specify.
