Section 409(2)(ii) in West Bengal Municipal Act, 1993
(ii)to assist the Board of Councilors, the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or any officer or other employee of the Municipality reasonably demanding his aid for the lawful exercise of any power vesting in the Municipality or the Board of Councilors or the Chairman-in-Council or the Chairman [or the Executive Officer] [Inserted by Act No. 11 of 2017, dated 31.3.2017.] or such officer or other employee under this Act or the rules or the regulations made thereunder.