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[Cites 0, Cited by 0] [Section 383] [Entire Act]

State of West Bengal - Subsection

Section 383(3) in West Bengal Municipal Corporation Act, 2006

(3)Save as provided in sub-section (2), the procedure laid down in this Act shall be followed in all proceedings relating to a contravention of the provisions of the Siliguri Municipal Corporation Act, 1990 or the Asansol Municipal Corporation Act, 1990 or the Chandernagore Municipal Corporation Act, 1990 or the Durgapur Municipal Corporation Act, 1994, as the case may be.