Section 6 in West Bengal Municipal Corporation Act, 2006
6. Constitution of Corporation area.
- ON the expiry of three months from the date of publication of the notification under section 4 and after consideration of all or any of the objections which may be submitted under section 5 and also after taking into consideration the views of the Municipality and/or the Notified Area Authority and concerned Gram Panchayat, if any, affected by the notification issued under section 4 the Governor may, by notification, constitute the area in respect of which notification has been published under section 4 or any specified part thereof a Corporation area [with a specific nomenclature] [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]under this Act.[Provided that the Governor may change or determine the nomenclature of a Corporation area under this section:Provided further that for change of nomenclature of a Corporation area the provisions of section 4 and section 5 shall mutatis mutandis be followed.] [Added by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
