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[Cites 0, Cited by 0] [Section 440(2)] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(2)(h) in West Bengal Municipal Act, 1993

(h)all officers or other employees appointed under the Bengal Municipal Act, 1932, and continuing in office immediately before the commencement of this Act shall be deemed to have been appointed under this Act.]