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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(2)(e) in West Bengal Town and Country (Planning and Development) Act, 1979

(e)one person holding office, for the time being, as the [Municipal Commissioner of the [Kolkata] [Substituted by Section 4(a) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1986 (West Bengal Act No. 23 of 1986) for Commissioner of the Corporation of Calcutta;.] Municipal Corporation;]