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[Cites 0, Cited by 0] [Section 440(2)] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(2)(a) in West Bengal Municipal Act, 1993

(a)every Commissioner continuing in office as such immediately before the commencement of this Act shall be deemed to be a Councilor under this Act and shall hold office as such unless he vacates, or is removed from, his office, or a new Councilor is elected and assumes office under this Act, whichever is earlier;