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

State of West Bengal - Subsection

Section 2(35) in The Calcutta Municipal Corporation Act, 1980

(35)[ "elected member" means an elected Councillor;] [Clause (35) substituted by W.B. Act 36 of 1994.][* * * * * * *] [Clauses (36) and (37) omitted by W.B. Act 6 of 1996.][* * * * * * *] [Clauses (36) and (37) omitted by W.B. Act 6 of 1996.]