Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(56) in West Bengal Municipal Corporation Act, 2006 (56)"member" , in relation to a Corporation, means a Councillor, and includes a person nominated under clause (b) of sub-section (1) of section 10;
