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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(2)(a) in Kolkata Municipal Corporation Act, 1980

(a)[ shall be made by the Municipal Commissioner, immediately after final publication of the scheme, under the provisions of the Kolkata Municipal Corporation (Amendment) Act, 2006, for the entire area within the jurisdiction of Corporation or, if felt necessary, any part thereof, and shall be enforced throughout the area of the Corporation or, if felt necessary, in any part thereof for the first time;] [Existing clause (a) renumbered as clause (aa) and new clause (a) inserted before clause (aa) as so renumbered by section 8(3)(i) of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007.]
(aa)[] [Existing clause (a) renumbered as clause (aa) and new clause (a) inserted before clause (aa) as so renumbered by section 8(3)(i) of the Kolkata Municipal Corporation (Amendment) Act, 2006 (West Bengal Act 32 of 2006), w.e.f. 1.5.2007.] shall be made by the Municipal Commissioner or, if the State Government so directs, by the Central Valuation Board established under the West Bengal Central Valuation Board Act, 1978 (West Bengal Act LVII of 1978),