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

State of West Bengal - Subsection

Section 4(1) in The Asansol 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 Asansol to be known as the Asansol Municipal Corporation.