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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(d) in Kolkata Municipal Corporation Act, 1980

(d)[ one shall be a nominee of the State Government,] [Clauses (d) and (e) added by section 2(4), ibid.] [ * * ] [Word and omitted by section 17(b) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.],