Section 2(18C) in The Howrah Municipal Corporation Act, 1980
(18C)[ "Metropolitan Planning Committee" means the Metropolitan Planning Committee constituted under sub-section (1) of section 3 of the West Bengal Metropolitan Planning Committee Act, 1994;] [[Clauses (18A) and (18B) first inserted by W.B. Act 29 of 1990, then clause (18B) substituted by W.B. Act 52 of 1994, thereafter clause (18B) renumbered as clause (18D) and before so renumbering clause (18C) inserted by W.B. Act 11 of 1999. Clause (18B) which inserted by W.B. Act 29 of 1990 was as under :-'(18B) 'milk' includes cream, skimmed milk, separated milk and condensed, sterilised, desiccated or toned milk;'.]]
