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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of West Bengal - Subsection

Section 184(3) in The Chandernagore Municipal Corporation Act, 1990

(3)The State Government shall, by notification, constitute an Advisory Committee for naming, or changing the name or, any public street or square in Chandernagore. The Advisory Committee shall consist of such number of persons, not exceeding eight but not less than five, as the State Government may think fit.