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[Cites 0, Cited by 0] [Section 295A] [Entire Act]

State of West Bengal - Subsection

Section 295A(1) in West Bengal Municipal Corporation Act, 2006

(1)The State Government shall, by notification in the Official Gazette, appoint a Municipal Building Tribunal (hereinafter referred to as "the Tribunal") for each of the Corporations under this Act to hear and decide appeals under this Chapter as and when required; upon obtaining formal proposal for this purpose.