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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(4) in West Bengal Municipal Corporation Act, 2006

(4)The Mayor-in-Council shall consider any proposal for revision in the size of establishment and place the same with its recommendations, if any, before the Corporation for approval:Provided that no upward revision of the size of establishment of the Corporation shall be made without the prior sanction of the State Government.