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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The Asansol Municipal Corporation Act, 1990.

(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and such number of other elected members of the Corporation, not exceeding [seven] [Word substituted by W.B. Act 9 of 1994.], as the State Government may from time determine.