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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of West Bengal - Subsection

Section 80(a) in West Bengal Municipal Act, 1993

(a)the Chairman-in-Council [may sell, or grant lease of, or otherwise dispose of, by public auction, any movable property] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995, for 'may, in its discretion, dispose of, by sale, lease or otherwise, any movable property'.] belonging to the Municipality;