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[Cites 0, Cited by 1] [Section 116] [Entire Act]

State of West Bengal - Subsection

Section 116(3) in West Bengal Municipal Act, 1993

(3)The notice under this section shall be in such form as may be prescribed, and the transferee or the person on whom the title devolves shall, if so required, be bound to produce before the [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.]any document evidencing the transfer or devolution.