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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of West Bengal - Subsection

Section 114(2) in Siliguri Municipal Corporation Act, 1990

(2)The Corporation may, by a written notice, require the owner or the occupier of any holding or portion thereof used for public cinema show or theatrical performances or as a place of similar public recreation, or amusement or entertainment to furnish return in such form, within such period and in accordance with such procedure as may be prescribed.