Section 2(35) in Kolkata Municipal Corporation Act, 1980
(35)[ "elected member" means an elected Councillor;] [Substituted by section 4(1)(a) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994) w.e.f. 1.6.1994.][ xxx ] [Clause (36) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.][ xxx ] [Clause (37) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.]
