Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(32A) in West Bengal Municipal Act, 1993 (32A)[ "member" in relation to Municipality, means a Councilor or a person nominated under clause (b) of sub-section (1) of section 13] [Inserted by the West Bengal Act 30 of 1994, 'w.e.f. 13.7.1994.]
