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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(2)(ii) in Kolkata Municipal Corporation Act, 1980

(ii)Any person on whom a notice of amendment is served under this sub-section may file an objection in writing to the Municipal Commissioner at least three days before the date fixed in the notice and the provisions of sections 186 to 190 shall apply, mutatis mutandis, to such objection.]