Section 47A in The Chandernagore Municipal Corporation Act, 1990
47A. [ Notice of meeting. [section 47A inserted by West Bengal Act 17 of 1995.]
- Notice of every meeting, other than first meeting, of the Corporation shall be given by the Chief Executive Officer under the direction of the Chairman to all the members in the manner provided in section 48 at least seven days before the date fixed for the meeting.]
