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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of West Bengal - Subsection

Section 168(3) in West Bengal Municipal Act, 1993

(3)The Board of Councilors shall, from time to time, cause various items of street furniture, including guard rails, traffic lights and traffic signs, street markings, median strips and similar other items, to be installed or done for public safety, convenience and expeditious movement of traffic, including pedestrian traffic.