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 2] [Entire Act] State of West Bengal - Subsection Section 2(38A) in West Bengal Municipal Act, 1993 (38A)[ "Municipality" means a Municipal Council for a smaller urban area as defined in Article 243Q of the Constitution of India;] [Inserted by the W.8 Act 30 of 1994, w.e.f 13.7.1994.]
