Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 495] [Entire Act] State of West Bengal - Subsection Section 495(4) in Kolkata Municipal Corporation Act, 1980 (4)The Municipal Commissioner may cause any person who uses any building or room in contravention of sub-section (2) to be removed from such building or room by any police officer.
