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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of West Bengal - Subsection

Section 181(4) in The Howrah Municipal Corporation Act, 1980

(4)One of the Assessors shall be appointed by the State Government and the other shall be appointed by the Corporation :Provided that no Councillor, [* * * *] [Word 'Alderman' omitted by W.B. Act 17 of 1995.] or officer or employee of the Corporation shall be appointed as an Assessor.