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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of West Bengal - Subsection

Section 201(3) in Siliguri Municipal Corporation Act, 1990

(3)Any person aggrieved by an order of the Chief Executive Officer under sub-section (2) may, within thirty days from the date of the order, prefer an appeal before the Municipal Building Tribunal.