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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The Calcutta Municipal Corporation Act, 1980

(2)Leave may be granted by the State Government to the officers appointed under clause (a) of sub-section (2), or clause (b) of sub-section (3), of section 14 on the recommendation of the Mayor and where such leave is granted to any such officer, the State Government shall appoint another person to officiate in his place.