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[Cites 0, Cited by 0] [Section 440(2)] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(2)(f) in West Bengal Municipal Act, 1993

(f)all properties, movable or immovable, all rights of whatever kind, used, enjoyed or possessed by, and all interest of whatever kind, owned by, or vested in, a Municipality as constituted under the Bengal Municipal Act. 1932, shall be deemed to be owned by, or vested in, the Municipality as constituted under this Act;