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[Cites 0, Cited by 2] [Section 400] [Entire Act]

State of West Bengal - Subsection

Section 400(5) in Kolkata Municipal Corporation Act, 1980

(5)Save as provided in this section, no court shall entertain any suit, application or other proceeding for injunction or other relief against the Municipal Commissioner to restrain him from taking any action or making any order in pursuance of the provision of this section.