Chandernagore Municipal Corporation Act, 1990

Assent of the President was first published in the Calcutta Gazette, Extraordinary, dated the 22nd September, 1993 vide notification No. 1454- L, Stated 22.9.1993. An Act to provide for better administration of the municipal affairs of Chandernagore by the establishment of a Municipal Corporation. To provide for the reconstruction of the Municipal Corporation of Chandernagore for better administration of the municipal affairs of Chandernagore. Whereas it is expedient to reconstitute the Municipal Corporation of Chandernagore for better administration of the municipal affairs of Chandernagore. It is hereby enacted as follows:-

Act number

Act 32 of 1990

Year

1990

Enacted on

22-09-1993

In force from

22 September 1993

Jurisdiction

West Bengal State Act

Subjects

Housing And Urban Development

Read the full text of Chandernagore Municipal Corporation Act, 1990 section by section on LawLens.

Official source: India Code