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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(1) in The Asansol Municipal Corporation Act, 1990.

(1)Any Councillor [* *] [Words omitted by W.B. Act 36 of 1994.] may give notice of raising discussion on a matter of urgent public importance to the Secretary, specifying the matter to be raised.