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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of West Bengal - Subsection

Section 129(3) in The Calcutta Municipal Corporation Act, 1980

(3)On receipt of any requisition under sub-section (1), the Mayor-in-Council shall forthwith forward a copy thereof to the Corporation together with a report of the steps taken in pursuance of the same.