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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of West Bengal - Subsection

Section 179(2)(c) in The Calcutta Municipal Corporation Act, 1980

(c)shall, subject to the other provisions of this Chapter, remain in force in respect of each ward of the Corporation for a period of six years, irrespective of any alteration during such period in the number or boundaries of such ward, and