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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of West Bengal - Subsection

Section 168(4) in West Bengal Municipal Act, 1993

(4)The Board of Councilors may, for any public purpose turn, divert or temporarily or permanently close any public street or part thereof or permanently close any public square or garden :Provided that the Board of Councilors so closing any street, shall not do so for mere financial gain and shall be bound to provide reasonable means of access to persons occupying premises adjacent to such street.