Section 2(18B) in The Howrah Municipal Corporation Act, 1980
(18B)[ "member" means an elected Councillor, and includes a person nominated by the State Government under clause (b) of sub-section (1) of section 5;] [Clause (18A) which inserted by W.B. Act 36 of 1994, was renumbered as present clause (18B) by W.B. Act 11 of 1999.]
