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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of West Bengal - Subsection

Section 203(9) in The Asansol Municipal Corporation Act, 1990.

(9)Notwithstanding anything contained in this Chapter, the State Government may appoint for Asansol any other Municipal Building Tribunal under any other law in force for the time being and such Tribunal shall exercise the powers of the Tribunal under this Chapter.