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[Cites 0, Cited by 3] [Section 177] [Entire Act]

State of West Bengal - Subsection

Section 177(3) in The Howrah Municipal Corporation Act, 1980

(3)Any person aggrieved by an order of the Commissioner made under sub-section (1) may, within thirty days from the date of the order, prefer an appeal against the order to the Municipal Building Tribunal appointed under this Chapter.