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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(g) in The Calcutta Municipal Corporation Act, 1980

(g)[ one shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of] [Clauses (f) and (g) inserted by W.B. Act 6 of 1996.] [India, and] [Word substituted by W.B. Act 26 of 1997.]