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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of West Bengal - Subsection

Section 161(a) in Kolkata Municipal Corporation Act, 1980

(a)forward to the Mayor-in-Council information on any material impropriety or irregularity which may be observed in the expenditure, or in the recovery of money due to the Corporation, or in the accounts of the Corporation;