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

State of West Bengal - Subsection

Section 17(2) in West Bengal Municipal Corporation Act, 2006

(2)If the elected members of the Corporation fails to elect a Mayor and/or a Chairman in the manner prescribed, the State Government shall appoint by name, from among the elected members, one member to be the Mayor, and/or one member to be the Chairman.