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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of West Bengal - Subsection

Section 54(3) in Siliguri Municipal Corporation Act, 1990

(3)Every order made by the State Government under sub-section (1), or sub-section (2), of section 53 shall be laid, as soon as may be after it is made, before the State Legislature, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions.