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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(21) in Kolkata Municipal Corporation Act, 1980

(21)"Corporation" means the Kolkata Municipal Corporation established under this Act;[ * * *] [Clause (22) omitted by section 2 of the Calcutta Municipal Corporation (Amendment) Act. 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.]