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

State of West Bengal - Subsection

Section 206(4) in The Chandernagore Municipal Corporation Act, 1990

(4)One of the Assessors shall be appointed by the State Government and the other shall be appointed by the Corporation:Provided that no Councillor,[* * *] [Word omitted by West Bengal Act 17 of 1995.] or Officer or employee of the Corporation shall be appointed as an Assessor.