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[Cites 0, Cited by 0] [Section 385B] [Entire Act]

State of West Bengal - Subsection

Section 385B(2) in West Bengal Municipal Act, 1993

(2)The State Government shall appoint a Chairman and may also appoint a Vice-Chairman from among the members of an Industrial Township Authority referred to in clause (b) of sub-section (1). Such Authority shall include representatives of such industry as may be supplying municipal services in such area, and such representatives shall not be more than three.