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 1] [Section 11] [Entire Act] State of West Bengal - Subsection Section 11(3) in The Calcutta Municipal Corporation Act, 1980 (3)A member of a Borough Committee representing a constituent ward shall hold office for so long as he continues to be the Councillor representing such ward.
