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 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(e) in Kolkata Municipal Corporation Act, 1980

(e)one shall be the Chief Engineer, Municipal Engineering Directorate, '[Department of Municipal Affairs,] [Substituted by section 17(c) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995. for the word Development of Local Government and Urban Development.] Government of West Bengal. [or his nominee,] [Inserted by section 10 of the Kolkata Municipal Corporation (Amendment) Act, 2003 (West Bengal Act, XXXIV of 2003), w.e.f. 1.6.2004.],