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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of West Bengal - Subsection

Section 263(2) in West Bengal Municipal Act, 1993

(2)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.