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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of West Bengal - Subsection

Section 181(3) in Siliguri Municipal Corporation Act, 1990

(3)The State Government shall, by notification, constitute an Advisory Committee for naming, or changing the name of, any public street or square in Siliguri. The Advisory Committee shall consist of such number of persons, not exceeding eight but not less than five, as the State Government may think fit.