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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The Chandernagore Municipal Corporation Act, 1990

(1)There shall be a Mayor-in-Council consisting of the Mayor, the Deputy Mayor and such number of-other elected members of the Corporation,[not exceeding seven,] [Words substituted by West Bengal Act 9 of 1994 for 'not exceeding five,'.] as the State Government may from time to time determine.