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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of West Bengal - Subsection

Section 269(1) in West Bengal Municipal Act, 1993

(1)The Chairman may make such special arrangements. whether permanent or temporary, as he considers adequate for maintaining sanitation in the vicinity of any place of religious worship or institutions or places to which large number of persons resort on particular occasions or in any place used for holding fairs, festivals, sports or cultural or social events.