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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)all the powers and duties, which under the provisions of this Act or any rule, regulation or by-law made thereunder may be exercised or performed by the Corporation or the Mayor-in-Council or any committee of the Corporation or the Mayor or such other powers and duties as may be specified in the order, shall, subject to the direction issued by the State Government. be exercised or performed by such person or persons as the State Government may appoint in this behalf: