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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(2) in The Chandernagore Municipal Corporation Act, 1990

(2)The Chief Executive Officer may require the owner or the person having possession or control of any carriage or animal or the occupier of any land or building on or in which any animal is kept to furnish such statement in relation to such carriage or animal as may be prescribed.