Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act] State of West Bengal - Subsection Section 391(2)(h) in The Calcutta Municipal Corporation Act, 1980 (h)[ one shall be a nominee of the Department of Environment, Government of West Bengal.] [Clause (h) inserted by W.B. Act 26 of 1997.]