Section 4(7)(a) in Bengal Suppression of Immoral Traffic Act, 1933

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Bengal Presidency - Subsection

Section 4(7)(a) in Bengal Suppression of Immoral Traffic Act, 1933

(a)

(i)the Corporation of Calcutta, if the premises are situated within its jurisdiction, or

(ii)if the premises are situated elsewhere, the Chairman of the Municipality, District Board or Local Board, or the President of the Union Board within the jurisdiction of which the premises are situated, made in pursuance of a resolution of the Commissioners of the Municipality or of the Members of the Board as the case may be; or

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Bengal Presidency - Subsection

Section 4(7)(a) in Bengal Suppression of Immoral Traffic Act, 1933