120. Transmission of copy of estimate to [Mayor and the Chairmen of all the Municipalities of Howrah] [Words 'and of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within the third brackets substituted for the words 'Chairman of the Howrah Municipality and of the Bally Municipality' by W.B. Act 15 of 1995.].
- A copy of every such estimate shall, when approved by the State Government, be sent by the Board to the [Mayor and the Chairmen of all the Municipalities of Howrah.] [Words 'and of the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within the third brackets substituted for the words 'Chairman of the Howrah Municipality and of the Bally Municipality' by W.B. Act 15 of 1995.]
