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[Cites 0, Cited by 0] [Section 275(1)] [Section 275] [Entire Act]

State of West Bengal - Subsection

Section 275(1)(g) in The Calcutta Municipal Corporation Act, 1980

(g)if the use of the premises for human habitation has been prohibited under this Act from the date from which the premises are to be vacated in pursuance of an order under this Act;