Section 2(51A) in Kolkata Municipal Corporation Act, 1980
(51A)[ "member" means an elected Councillor, and includes a person nominated by the State Government under clause (b) or sub-section (1) of section 5;] [Inserted by section 4(1)(b) of the West Bengal Municipal Corporation (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.]
