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[Cites 0, Cited by 0] [Section 21(9)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(9)(b) in West Bengal Municipal Act, 1993

(b)whether the Councilor or Councilors, against whom such petition is filed, exercised the voting right in a meeting of the Board of Councilors contrary to such manner of voting.