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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(b) in West Bengal Municipal Corporation Act, 2006

(b)report to the Mayor-in-Council any loss or waste of money or other property owned by, or vested in, the Corporation, and caused by neglect or misconduct, and may, if they think fit, report the names of the persons who, in their opinion, are directly or indirectly responsible for such loss or waste;