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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(d) in The Howrah Municipal Corporation Act, 1980

(d)[ a newly elected Mayor enters upon his office in the case of any casual vacancy in the office of the Mayor caused by death, resignation, removal or otherwise.] [[Clause (d) substituted by W.B. Act 6 of 2001, which was earlier as under :-