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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of West Bengal - Subsection

Section 121(2) in West Bengal Municipal Act, 1993

(2)The Chairman shall not grant such permission if-
(a)a licence for the use of the particular site for the purpose of advertisement has not been taken out, or
(b)the advertisement contravenes any provisions of this Act or the rules or the regulations made thereunder, or
(c)the tax, if any, due in respect of the advertisement has not been paid.