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(13a) in The West Bengal Panchayat Act, 1973 (13a)[ "Municipality" means an institution of self-government constituted under article 243Q of the Constitution of India;] [Clause (13a) inserted by W.B. Act 2 of 1995.]
