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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of West Bengal - Subsection

Section 429(2) in The Calcutta Municipal Corporation Act, 1980

(2)Any person contravening the provisions of sub-section (1) and any animal or article exposed for sale by such person may be summarily removed by or under the orders of the Municipal Commissioner by a Police Officer or any officer or employee of the Corporation appointed by him in-this behalf.