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[Cites 0, Cited by 0] [Section 62(9)] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(9)(b) in Calcutta Improvement Act, 1911

(b)calling upon the owner for the time being, by written notice, to remove the same within a time (not being less than sixty days from the date of the service of the notice) to be specified in the said notice.