Section 14(4) in West Bengal Municipal Corporation Act, 2006
(4)Where there is only one elected Councillor set up by a recognised political party in a Corporation. he shall furnish the documents referred to in sub-section (3) in relation to himself:Provided that in the event of any increase in the number of Councillors who are the members of such recognised political party, the provisions of sub-section (3) shall apply as if the first meeting of the Corporation was held on the date on which such increase took place.
