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[Cites 0, Cited by 0] [Section 569] [Entire Act]

State of West Bengal - Subsection

Section 569(2) in The Calcutta Municipal Corporation Act, 1980

(2)Upon such reference the Municipal Commissioner shall defer further proceedings for the recovery of such expenses and shall recover only such amount, if any, as may be determined by the Court of Small Causes or the High Court, as the case may be.