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

State of West Bengal - Subsection

Section 2(1)(e) in The West Bengal Valuation Board Act, 1978

(e)[ "Councillor" means a Councillor of a Corporation or Municipality;] [[Clause (e) Substituted by W. B. Act 16 of 1995, which was earlier as under :