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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(1)(b) in The Asansol Municipal Corporation Act, 1990.

(b)such representation has been considered by the State Government [after giving the Corporation a reasonable opportunity of being heard] [Words inserted by W.B. Act 36 of 1994.].