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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(5) in Kolkata Municipal Corporation Act, 1980

(5)The Mayor-in-Council shall, after consideration of the schedule of posts along with the proposals, if any, for changes therein, place the same along with its recommendations, if any, before the Corporation for approval before the presentation of the budget estimate to the Corporation by the Mayor.