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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(1)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)report to the Mayor-in-Council any material impropriety or irregularity which he may at any time observe, in the expenditure or in the recovery of moneys due to the Corporation or in the accounts of the Corporation;