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 1] [Section 366] [Entire Act]

State of West Bengal - Subsection

Section 366(2) in The Calcutta Municipal Corporation Act, 1980

(2)If any person on whom a notice is served under sub-section (1) fails to show cause to the satisfaction of the Municipal Commissioner why such street should not be so altered or demolished, the Municipal Commissioner may pass an order directing the alteration or demolition of such street.