Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(44A) in West Bengal Municipal Act, 1993 (44A)[ "office bearer" means the Chairman, the Vice-Chairman, or a member of the Chairman-in-Council:] [Inserted by the W.B Municipal (Amendment) Act, 2000 (W. B. Act 22 of 2000). w.e.f. 1.9.2000.]
