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[Cites 0, Cited by 0] [Section 435] [Entire Act]

State of West Bengal - Subsection

Section 435(3) in Kolkata Municipal Corporation Act, 1980

(3)In specifying the terms of a licence granted under this section, the Municipal Commissioner may require the licence to take all or any of such measures as he may deem fit to guard against damage to life, health or property or for the abatement of nuisance of any kind.