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[Cites 0, Cited by 0] [Section 288(1)] [Section 288] [Entire Act]

State of West Bengal - Subsection

Section 288(1)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)all properties, movable or immovable, and all rights and interest of whatever kind, owned by, or vested in, the Municipal Corporation of Chandernagore established under the said Act (hereinafter referred to as the former Corporation) shall, at the date of commencement of this Act, be deemed to be owned by, or vested in, the Corporation;