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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(f) in The Calcutta Municipal Corporation Act, 1980

(f)[ one shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under section 3 of the Architects Act, 1972,] [Clauses (f) and (g) inserted by W.B. Act 6 of 1996. 42a. Word omitted by W.B. Act 26 of 1997.] [****] [Word omitted by W.B. Act 26 of 1997.]