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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

State of West Bengal - Subsection

Section 546(1)(b) in Kolkata Municipal Corporation Act, 1980

(b)if the owner or the occupier is absent or being present refuses to open such door, gate or barrier '[or to vacate such place] [Inserted by section 23(b), of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act of 1996) W.r.e.f. 4.12.1995.].