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[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of West Bengal - Subsection

Section 403(2)(g) in West Bengal Municipal Corporation Act, 2006

(g)all officers and other employees appointed under the West Bengal Panchayat Act, 1973, or the West Bengal Municipal Act, 1993, or the Siliguri Municipal Corporation Act, 1990, or the Asansol Municipal Corporation Act, 1990, or the Chandernagore Municipal Corporation Act, 1990, or the Durgapur Municipal Corporation Act, 1994, as the case may be, and holding office on the date immediately before the date of commencement of this Act, shall, at the date of commencement of this Act, be deemed to have been appointed under this Act, and shall continue to hold office on the terms and conditions in force immediately before the commencement of this Act.