The West Bengal Municipal Corporation ( Amendment) Act, 2022

NuIkea 
*iczAcivizi 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-15 
6aytte 
VAISAKHA 14] 	 THURSDAY, MAY 4, 2023 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 434-L.-4th May, 2023.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
Short title and 
commencement. 
West Bengal Act XXI of 2022 
THE WEST BENGAL MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 4th May, 2023.] 
An Act to amend the West Bengal Municipal Corporation Act, 2006. 
WHEREAS it is expedient to amend the West Bengal Municipal Corporation Act, 
2006, for the purposes and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Municipal Corporation (Amendment) 
Act, 2022. 
West Ben. Act 
XXXIX of 2006. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MAY 4, 2023 	 [PART III 
The West Bengal Municipal Corporation 
(Amendment) Act, 2022. 
(Sections 2 — 7.) 
Amendment of 
section 47. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. In clause (70) of section 2 of the West Bengal Municipal Corporation Act, 2006 
(hereinafter referred to as the principal Act), after the words "the Deputy Mayor", the 
words "or the Deputy Mayors" shall be inserted. 
3. In section 19 of the principal Act,— 
(1) in sub-section (1), after the words "the Deputy Mayor", the words "or the 
Deputy Mayors not exceeding two" shall be inserted; 
(2) in sub-section (2), after the words "the Deputy Mayor", the words "or the 
Deputy Mayors" shall be inserted; 
(3) in sub-section (3),— 
(i) after the words "the Deputy Mayor", the words "or the Deputy Mayors" 
shall be inserted; 
(ii) in the proviso, after the words "the Deputy Mayor", the words "or the 
Deputy Mayors" shall be inserted. 
4. In the proviso to sub-section (2) of section 24 of the principal Act, after the words 
"the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted. 
5. In section 28 of the principal Act, after the words "the Deputy Mayor", the words 
"or the Deputy Mayors" shall be inserted. 
6. In section 43 of the principal Act,— 
(1) in sub-section (1), after the words "the Deputy Mayor", the words "or one of 
the Deputy Mayors, as may be determined by the Corporation," shall be inserted; 
(2) in sub-section (2), after the words "the Deputy Mayor", the words "or one of 
the Deputy Mayors, as may be determined by the Corporation," shall be inserted. 
7. In clause (a) of sub-section (3) of section 47 of the principal Act, after the words 
"the Deputy Mayor", the words "or the Deputy Mayors" shall be inserted. 
Amendment of 
section 2 of West 
Ben. Act XXXIX 
of 2006. 
Amendment of 
section 19. 
Amendment of 
section 24. 
Amendment of 
section 28. 
Amendment of 
section 43. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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