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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(a) in The Calcutta Metropolitan Development Authority Act, 1972

(a)the Chief Minister of the State of West Bengal or any person nominated by him, who shall be the Chairman thereof;
(aa)[ a Minister of the State of West Bengal to be nominated by the Chief Minister who shall be the Vice-Chairman :] [Clause (aa) substituted for proviso by W.B. Act. 24 of 1977.]