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The Kolkata Municipal Corporation (Amendment) Act, 2023

West Bengal · state statute
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Registered No. WB/SC-247 	 No. WB(Part-III)/2024/SAR-9 
Walkata Gayttt 
Extraordinary 
Published by Authority 
CHAITRA 7] 
	 WEDNESDAY, MARCH 27, 2024 	 [SAKA 1946 
PART IIIβ€”Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 351-L.--27th March, 2024.β€”The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:β€” 
West Bengal Act XVII of 2023 
THE KOLKATA MUNICIPAL CORPORATION 
(AMENDMENT) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 27th March, 2024.] 
Short title and 
commencement. 
An Act to amend the Kolkata Municipal Corporation Act, 1980. 
WHEREAS it is expedient to amend the Kolkata Municipal Corporation Act, 1980, 
for the purpose and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Kolkata Municipal Corporation (Amendment) 
Act, 2023. 
West Ben. Act 
L1X of 1980. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 27, 2024 ART III 
The Kolkata Municipal Corporation 
(Amendment) Act, 2023. 
(Section 2.) 
Amendment of 
section 172 of 
West Ben. Act 
LIX of 1980. 
(2) This section shall come into force at once and the remaining section shall come 
into force on such date as the State Government may, by notification in the 
Official Gazette, appoint. 
2. In clause (a) of sub-section (1) of section 172 of the Kolkata Municipal 
Corporation Act, 1980, 
(i) in sub-clause (iv), after the words "the State Government,", the word "or" 
shall be inserted; 
(ii) after sub-clause (iv), the following sub-clause shall be inserted:β€” 
"(v) any land or building comprising educational institutions, 
administered or aided by the State Government,". 
    
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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