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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(d) in West Bengal Municipal Corporation Act, 2006

(d)be responsible for the preparation of the annual report on the working of the Corporation, and such report shall be prepared as soon as may be after the first day of April every year and not later than such date as may be fixed by the State Government and shall be placed before the Board of Councillors at a meeting for consideration before the same is forwarded to the State Government.