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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(1) in West Bengal Municipal Act, 1993

(1)All officers and employees of a Municipality including the officers referred to in section 53 shall receive salaries and allowances out of the Municipal Fund:Provided that the State Government may make such contribution towards the salaries and allowances as it may, from time to time, determined by an order.