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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of West Bengal - Subsection

Section 76(4) in West Bengal Municipal Act, 1993

(4)The Board of Councilors may receive, on behalf of the Municipality, any grant or dedication by donor, whether in the form of any income or any movable or immovable property, by which any obligatory or discretionary function of the Municipality may be benefited.