Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of West Bengal - Subsection

Section 397(4) in West Bengal Municipal Act, 1993

(4)For the purpose of enabling any notice, bill, summons, requisition or other document to be served on the owner of any premises, the Chairman may, by notice in writing. require the occupier of such premises to state the name and address of the owner thereof.