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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1) in Kolkata Municipal Corporation Act, 1980

(1)As soon as may be after the 1st day of April every year and not later than such date as may be fixed by the State Government, the Corporation shall submit to the State Government a detailed report of the municipal government of Calcutta during the preceding year in such form as the State Government may direct.