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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(g) in Kolkata Municipal Corporation Act, 1980

(g)one shall be a Town Planner of repute to be selected in consultation with the Institute of Town Planners of [India, and] [Substituted by section 28(3), ibid, w.e.f. 22.12.1997, for the word India.]],