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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in The Chandernagore Municipal Corporation Act, 1990

(1)With effect from such date as the State Government may, by notification, appoint, there shall be a Corporation charged with the municipal government of Chandernagore to be known as the Chandernagore Municipal Corporation.