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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1)(aa) in The West Bengal Valuation Board Act, 1978

(aa)[ "Administrator or Board of Administrators" has the same meaning as in sub-section (3) of section 14 of the West Bengal Municipal Act, 1993.] [[Clause (aa) first Inserted by W. B. Act 16 of 1995, then clause (aa) renumbered as clause (aaa) and present clause (aa) Inserted by W. B. Act 17 of 2002, and, thereafter, clause (aaa) omitted by W. B. Act 4 of 2009. Clause (aaa) was as under :