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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(1)(b) in Kolkata Municipal Corporation Act, 1980

(b)the Mayor-in-Council, if the amount exceeds [five lakhs of rupees but does not exceed one crore of rupees] [Substituted by section 9(b) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995, for the words "twenty lakhs of rupees but does not exceed one crore of rupees" .], and