Section 42A(6) in The Chandernagore Municipal Corporation Act, 1990
(6)In the event of any change of the information furnished under subsection (3), sub-section (4) or sub-section (5), the Leader or the Councillor, as the case may be, shall, as soon as may be within fifteen days from the date of such change, furnish in writing such change of information to the competent authority.
