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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of West Bengal - Subsection

Section 283(2) in Siliguri Municipal Corporation Act, 1990

(2)The members of the Board shall consist of all the Commissioners elected to the municipality within the limits of Siliguri and such other persons from any area or areas within the limits of Siliguri but not included within such municipality as the State Government may nominate.