Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 215] [Entire Act] State of West Bengal - Subsection Section 215(4) in West Bengal Municipal Act, 1993 (4)If the owner appears and shows cause under sub-section (2), the Chairman shall, after hearing him, either-(a)cancel the notice issued under that sub-section, or(b)confirm the same, subject to such modifications, if any, as he may think fit.
