Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of West Bengal - Subsection

Section 56(1)(a) in The Chandernagore Municipal Corporation Act, 1990

(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 omitted by West Bengal Act 36 of 1994.] , and