Section 47(1) in The Chandernagore Municipal Corporation Act, 1990
(1)The first meeting of the Corporation after a general election shall be held [within thirty days] [Words substituted by West Bengal Act 17 of 1995.] after the publication of the results [thereof] [Word substituted by West Bengal Act 36 of 1994.] andshall be convened by the Chief Executive Officer.[Clear seventy-two hours notice shall be given for the meeting.] [Words added by West Bengal Act 17 of 1995.]
