Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 286] [Entire Act]

State of West Bengal - Subsection

Section 286(2) in The Chandernagore Municipal Corporation Act, 1990

(2)The members of the Board shall consist of all the Commissioners elected to the municipality within the limits of Chandernagore and such other persons from any area or areas with the limits of Chandernagore but not included within such municipality as the State Government may nominate.