Section 2(9) in The Chandernagore Municipal Corporation Act, 1990
(9)[ "Chandernagore" means the area comprising Chandernagore as defined in clause (c) of section 2 of the Chandernagore (Merger) Act, 1954 (hereinafter referred to in this clause as the said area):] [Clause (9) substituted by West Bengal Act 5 of 1994.]Provided that the State Government may, by notification, add to the said area any local area contiguous to the said area, and thereupon such local area shall stand included in the said area;
