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[Cites 0, Cited by 0] [Section 395] [Entire Act]

State of West Bengal - Subsection

Section 395(3) in Kolkata Municipal Corporation Act, 1980

(3)No notice shall be valid until the information required in sub-section (1) or sub-section (2) and any other information and plans which may be required by the rules made in this behalf have been furnished to the satisfaction of the Municipal Commissioner along with the notice.