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[Cites 0, Cited by 0] [Section 391(2)] [Section 391] [Entire Act]

State of West Bengal - Subsection

Section 391(2)(f) in Kolkata Municipal Corporation Act, 1980

(f)[ one shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under section 3 of the Architects Act 1972 (20 of 1972), [ xxx ] [Clauses (f) and (g) inserted by section 17(d), ibid, w.r.e.f. 4.12.1995.].