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[Cites 0, Cited by 13] [Entire Act]

State of West Bengal - Section

Section 538 in The Calcutta Municipal Corporation Act, 1980

538. Power to hire or take on lease immovable property. -

The Municipal Commissioner may pay rent for or take on lease on such terms and rates as the Mayor-in-Council may approve from time to time any land or building, whether situated in Calcutta or not which may, in his opinion, be needed for carrying out any of the purposes of this Act.