Section 27(2) in Kolkata Municipal Corporation Act, 1980
(2)[] [Sub-section (2) inserted by section 4, of the Calcutta Municipal Corporation (Amendment) Act, 1988 (West Bengal Ac i XXI of 1988), w.e.f. 20.2.1989.] The State Government may, by notification, fix the amount of contribution payable by the Howrah Municipal Corporation [or the Siliguri Municipal Corporation or the Asansol Municipal Corporation] [Inserted by section 6(1) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001.] or the Chandernagore Municipal Corporation [or the Durgapur Municipal Corporation] [Inserted by section 6(2), ibid, w.e.f. 23.3.2001.] or any municipality or notified area authority, as the case may be, in respect of services rendered by the Municipal Service Commission constituted under sub-section (1) of section 26 for selection of their personnel under sub-section (5A) of section 26 and such contribution shall be credited to the Municipal Fund of the Kolkata Municipal Corporation.][C. Municipal Vigilance Authority]
