Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 116] [Entire Act] State of West Bengal - Subsection Section 116(5) in West Bengal Municipal Act, 1993 (5)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall, on receipt of a notice of transfer or devolution, cause such transfer to be recorded in such form and in such manner as may be prescribed.
