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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(1)(iii) in Kolkata Municipal Corporation Act, 1980

(iii)any land used for street, any open space for public playground, or any public park under any of the statutory bodies mentioned in clause (a) of sub-section (8) of section 171.