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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of West Bengal - Subsection

Section 233(1) in Siliguri Municipal Corporation Act, 1990

(1)No person shall, without the previous written permission of the Chief Executive Officer, establish any premises, or materially alter, enlarge or extend any factory or work shop or work-place, in which it is intended to employ steam, electricity, water or other mechanical power.