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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of West Bengal - Subsection

Section 163(1) in The Howrah Municipal Corporation Act, 1980

(1)No person shall except with the permission of the Commissioner [and on payment of such fees as may be determined by regulations,] [Words inserted by W.B. Act 29 of 1990.] cause any obstruction to or encroachment upon or projection over or otherwise occupy any portion of any public street or other public place.