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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of West Bengal - Subsection

Section 388(2) in West Bengal Municipal Corporation Act, 2006

(2)It shall be lawful for the Commissioner or any person authorised by him in this behalf to make forcible entry into any land or building or break open any door, gate or other barrier, if the same is considered necessary for carrying out the purposes of this Act, after calling upon two or more respectable inhabitants of the locality to witness such entry or opening.