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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)[ such persons having special knowledge or experience in municipal administration as the State Government may nominate from time to time:] [Clause (b) substituted by West Bengal Act 36 of 1994.]