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[Cites 0, Cited by 0] [Section 295A] [Entire Act]

State of West Bengal - Subsection

Section 295A(7) in West Bengal Municipal Corporation Act, 2006

(7)The Tribunal shall have an establishment consisting of such officers and other employees appointed on such terms and conditions as may be prescribed. The expenses of the Tribunal shall be paid out of the municipal fund of the respective Corporation.