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[Cites 0, Cited by 0] [Section 266B(1)] [Section 266B] [Entire Act]

State of West Bengal - Subsection

Section 266B(1)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)inspect, or cause to be inspected any immovable property owned, used or occupied by the Corporation or any work in progress under the direction of any authority of the Corporation;