Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(4) in West Bengal Municipal Corporation Act, 2006

(4)Notwithstanding anything contained in the foregoing provisions of this section. the officers so appointed by the State Government may, at any time, be withdrawn by the State Government suo motu or if a resolution to that effect is passed by the Corporation at a meeting called for this purpose.