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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of West Bengal - Subsection

Section 417(5) in The Calcutta Municipal Corporation Act, 1980

(5)No person shall, in any area specified in the declaration published under sub-section (4), use any premises for any purpose specified in the declaration, and the Municipal Commissioner shall have the power to stop the use of any such premises by such means as he considers necessary.