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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of West Bengal - Subsection

Section 230(3) in Siliguri Municipal Corporation Act, 1990

(3)The Corporation may, by regulation, specify the duties of the owners or occupiers of the premises in the matter of collection of solid wastes and different provisions may be made for premises in different types of occupational uses.