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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of West Bengal - Subsection

Section 43(3) in West Bengal Municipal Corporation Act, 2006

(3)Subject to the other provisions of this Act, the Deputy Mayor shall. while acting as, or discharging the functions of, the Mayor or the Chairman under this section, have all the powers of the Mayor or the Chairman, as the case may be.