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[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of West Bengal - Subsection

Section 403(2)(e) in West Bengal Municipal Corporation Act, 2006

(e)all properties, movable or immovable, and all rights and interest of whatever kind, owned by, or vested in, any Gram Panchayat, or Municipality, within the area of, or owned by, or vested in, the Siliguri Municipal Corporation or the Asansol Municipal Corporation or the Chandernagore Municipal Corporation or the Durgapur Municipal Corporation, as the case may be, under any law in force immediately before the commencement of this Act, be deemed to be owned by, or vested in, the Siliguri Municipal Corporation or the Asansol Municipal Corporation or the Chandernagore Municipal Corporation or the Durgapur Municipal Corporation, as the case may be. under this Act: