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State of West Bengal - Section

Section 36 in The Howrah Improvement Act, 1956

36. Duty of Municipality to prevent misuse of reserved areas.

- When areas are exclusively reserved for specific purposes under clause (xi) of sub-section (1) of section 35 it shall be the duty of the Commissioners of the Municipality within whose jurisdiction the area is situate to prohibit and prevent their use in violation of such purposes.