STATE OF WEST BENGAL Vs. SURENDRANATH MONDAL

JUDGEMENT

(1.) ON the 11th of January 1971 the following notification was issued by the Government of West bengal. Formal portions Omitted * * * * no. 67/mim-96/70, dated, Calcutta the 11th January 1971. NOTIFICATION whereas in the, opinion of the governor the affairs of the Budge budge Municipality in the district of 24-Parganas are not properly managed :

(2.) AND whereas the Governor considers it desirable in the Public interest to declare that the said Municipality shall have an Executive Officer for the period hereinafter mentioned.

(3.) NOW, therefore, in exercise of the power conferred by sub-section (1)of Section 67a of the Bengal Municipal Act, 1932 (Bengal Act XV of ,1932)the Governor is pleased to declare that the said Municipality shall have an executive Officer for a period from the date on which he takes over charge up to the 30th June 1971.