(i)under any of the clauses (a) to (g) in respect of the municipal area which complies with the provisions of clauses (ii) and (iii) of section 3, except after taking into consideration the views of the Board of Councilors concerned [if such views is expressed in writing within the period as stipulated in the notification expressing intention of the Governor to act under clauses (a) to (g)] [Inserted by s. 3(2) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2000), w.e.f. 1.10.2006.];
