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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of West Bengal - Subsection

Section 210(6) in The Chandernagore Municipal Corporation Act, 1990

(6)Any person aggrieved by an order of the Chief Executive Officer under sub-section (5) may, within thirty days from the date of the order, prefer an appeal against the order of the Chief Executive Officer to the Mayor-in-Council whose decision in the matter shall be final and conclusive.