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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)every contract shall be executed on behalf of the Corporation by the Municipal Commissioner or such other officer of the Corporation as the Mayor-in-Council may direct or authorise from time to time;