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[Cites 0, Cited by 0] [Section 42A(9)] [Section 42A] [Entire Act]

State of West Bengal - Subsection

Section 42A(9)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)the common decision in regard to the manner of voting to be exercised by the majority of the Councillors set up by the recognised political party, and