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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2)(h) in West Bengal Town and Country (Planning and Development) Act, 1979

(h)three representatives of the municipal corporations and other municipal authorities, other than the [[Kolkata] [Substituted by Section 4(b) ibid for Corporation of Calcutta.] Municipal Corporation] within the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area, to be nominated by the State Government;