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 17] [Entire Act] State of West Bengal - Subsection Section 17(2) in West Bengal Municipal Act, 1993 (2)If the Board of Councilors fails to elect a Chairman in the manner prescribed, the State Government shall appoint by name one of the Councilors to be the Chairman.
