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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(4) in The Calcutta Municipal Corporation Act, 1980

(4)The members of each Borough Committee shall elect from amongst themselves one member to be its Chairman [who shall not be a member of the Mayor-in-Council or the Chairman of the Corporation.] [Words inserted by W.B. Act 36 of 1994.]