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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of West Bengal - Subsection

Section 38(1)(b) in The Howrah Improvement Act, 1956

(b)on a written complaint by the Health Officer of the [Howrah Municipal Corporation] [Words substituted for the words 'Howrah Municipality' by W.B. Act 15 of 1995.] [or of the Bally Municipality] [Words inserted by W.B. Act 43 of 1983.]; or