The Howrah Municipal Corporation ( Amendment) Act, 2021

Registered No. WB/SC-247 No.WB(Part-II1)/2025/SAR-13
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Gazette
Extraordina
Published by Authority
VAISAKHA 10] WEDNESDAY, APRIL 30, 2025 [SAKA 1947
PART IlI—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No.493-L.—30th April, 2025.—The following Act oftheWest Bengal Legislature, having been assented toby theGovernor, is hereby published for general information:—
West Bengal Act XI of 2021
THE HOWRAH MUNICIPAL CORPORATION
(AMENDMENT) ACT, 2021.
[Passed by the WestBengal Legislature.]
[Assent of the Governor was first published in the Kolkata Gazette,
Extraordinary, of the 30th April, 2025.]
AnAct to amend the Howrah Municipal Corporation Act, 1980.
Wuereas it is expedient to amend the Howrah Municipal Corporation Act, 1980, Wil arrose
0 .for the purpose and in the manner hereinafter appearing;
It is hereby enacted in the Seventy-second Year of the Republic of India, by theLegislature of West Bengal, as follows:—
Short titleand 1. (1) This Act may be called the Howrah Municipal Corporation (Amendment)commencement. A t 2024
ct, .

THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 30, 2025 [Part Il
The Howrah Municipal Corporation
(Amendment) Act, 2021.
(Section 2.)
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. In section 5 of the Howrah Municipal Corporation Act, 1980,—
Amendment of
section 5 of the
West Ben. Act wo . .
(i) insub-section (1), inclause (a), forthe
LVIII of 1980.
the words “fifty elected Councillors
words “sixty-six elected Councillors”,
” shall be substituted;
(ii) in sub-section (2), for the words “sixty-Six Councillors”, the words “fifty
Councillors” shall be substituted.
By order of theGovernor,
PRADIP KUMAR PANIA,
Pr. Secy. to the Govt.of West Bengal,
Law Department.
ernment of West Bengal and
Published by Law Department, Gov
ngal Enterprise), Kolkata 700 056.
Printed at Saraswaty Press Ltd.(Government of West Be

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