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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(a) in The Calcutta Municipal Corporation Act, 1980

(a)at the first meeting for the election of the Mayor and the Chairman or at any other meeting for the election of the Chairman, the State Government shall nominate an elected member of the Corporation, who is not a candidate for such election, to preside over the meeting;