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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of West Bengal - Subsection Section 42(1) in West Bengal Municipal Corporation Act, 2006 (1)The Mayor shall be the whole time functionary of the Corporation, and he shall exercise such powers, and discharge such functions, as conferred on him by or under this Act.
