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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(2) in Siliguri Municipal Corporation Act, 1990

(2)For the avoidance of doubts it is hereby declared that an order of supersession made under section 53 shall not effect or imply in any way the dissolution of the Corporation as a body corporate.