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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1)(c) in The Howrah Municipal Corporation Act, 1980

(c)may be removed from office by a resolution carried by a majority of the total number of elected members of the Corporation at a special meeting of the Corporation called for this purpose upon a requisition made in writing by not less than one-third of the elected members of the Corporation: