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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of West Bengal - Subsection

Section 206(9) in The Chandernagore Municipal Corporation Act, 1990

(9)Notwithstanding anything contained in this Chapter, the State Government may appoint for Chandernagore any other Municipal Building Tribunal under any other law in force for the time being and such Tribunal shall exercise the powers of the Tribunal under this Chapter.