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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(b) in Kolkata Municipal Corporation Act, 1980

(b)if the exercise of such power or the performance of such function in a year involves, or is likely to involve, an expenditure for any period, or at any time, after the close of the said year, such expenditure shall not be incurred without the sanction of the Corporation.