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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of West Bengal - Subsection

Section 243(c) in The Chandernagore Municipal Corporation Act, 1990

(c)put up to public auction or dispose of by private sale, the privilege of occupying or using any shop, stall, stand, shed, pen or space in a municipal market or municipal slaughter-house.