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[Cites 0, Cited by 1] [Section 162] [Entire Act]

State of West Bengal - Subsection

Section 162(2) in The Calcutta Municipal Corporation Act, 1980

(2)If any order made by the State Government under sub-section (1) is not complied with, the provisions of section 116 shall, with all necessary modifications, be deemed to apply as if such order had been made under section 115.