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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of West Bengal - Subsection

Section 273(1) in West Bengal Municipal Corporation Act, 2006

(1)No person shall use, or shall permit to be used, any premises for any of the purposes mentioned in Schedule IV without, or otherwise than in conformity with, a licence issued by the Commissioner in this behalf on such terms and conditions, including payment of fee, as may be determined by regulations.