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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(b) in West Bengal Municipal Act, 1993

(b)[ the Board of Councilors, with the prior approval of the State Government, may; for valuable consideration, let out on hire, grant lease of, or sell or otherwise transfer, any immovable property belonging to the Municipality but not required for carrying out the purposes of this Act;] [[Substituted by ibid, w.e.f. 5.9.1995, old section read as :