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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of West Bengal - Subsection

Section 122(2)(c) in West Bengal Municipal Act, 1993

(c)whose licence for the use of any site is about to expire, shall apply for a licence or renewal of a licence, as the case may be, to the [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] in such form as may be specified by the Board of Councilors.