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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(f) in The Chandernagore Municipal Corporation Act, 1990

(f)that, for the use of the building for non-residential purposes, if any, a license or permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force :