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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(41A) in West Bengal Municipal Act, 1993

(41A)[ 'Notified Area Authority" for a notified area means a Nagar Panchayat for a transitional area, that is to say, an area in transition from a rural area to an urban area as defined in Article 243Q of the Constitution of India;] [Inserted by the West Bengal Act 13 of 1995 w r e f. 13.7.1994.]