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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of West Bengal - Subsection

Section 260(2)(f) in West Bengal Municipal Corporation Act, 2006

(f)one shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under section 3 of the Architects Act, 1972 (20 of 1972.)