Section 127B in West Bengal Municipal Corporation Act, 2006
127B. Constitution of Fast Track Settlement Committee.
- The State Government may, by notification, in the Official Gazette, constitute a Fast Track Settlement Committee, consisting of such number of members as may be appointed by the State Government and shall function for such period as may be notified by the State Government from time to time. The Corporation shall make regulations relating to the procedures to be followed by the Fast Track Settlement Committee.] [Added by West Bengal Act No. 17 of 2016, dated 20.1.2017.]
