Section 45A in The Asansol Municipal Corporation Act, 1990.
45A. [ Notice of meeting. - Notice of every meeting, other than the first meeting, of the Corporation shall be given by the Chief Executive Officer under the direction of the Chairman to all the members in the manner provided in section 46 at least seven days before the date fixed for the meeting] [Section 45A inserted by W.B. Act 17 of 1995.].
