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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(1)(a) in The Howrah Municipal Corporation Act, 1980

(a)all members of the Corporation, the Mayor-in-Council and any Committee of the Corporation constituted under this Act shall vacate their respective offices, [* * * * *] [Words 'except in a case where the supersession is partial' omitted by W.B. Act 36 of 1994.] and