Section 42(1) in The Chandernagore Municipal Corporation Act, 1990
(1)[Subject to the provisions of section 83 of the West Bengal Municipal Elections Act, 1994,] [Words substituted by West Bengal Act 17 of 1995.][and section 42A of this Act] a Councillor] [Words. figures and letter inserted by West Bengal Act. 30 of 1997.] [********] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] shall hold office for a term of five years [from the date appointed for the first meeting of the Corporation and no longer:] [Words substituted by West Bengal Act 36 of 1994.]Provided that a Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] elected against a casual vacancy shall hold office for the unexpired portion of the term of office of the Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] whose place he fills.
