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State of West Bengal - Section

Section 29A in The Howrah Improvement Act, 1956

29A. [ Power of Appointment etc.

- Notwithstanding anything contained elsewhere in this Act, the Municipal Service Commission constituted under the West Bengal Municipal Act, 1993 (West Bengal Act XXII of 1993) or any other body as may be notified by the State Government, shall select candidates for being appointed in the Howrah Improvement Trust.]