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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of West Bengal - Subsection

Section 107(3) in The Calcutta Municipal Corporation Act, 1980

(3)Not more than two such matters shall be raised at the same sitting and in the event of more than two matters being raised, priority shall be given to the matters which are, in the opinion of the Chairman or, in his absence, the member of the panel of Presiding Officers, more urgent and important.