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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(2) in The Bengal Excise Act, 1909

(2)When an extract is sent to the Chairman or Administrator of any Municipality under Clause (c) of sub-section (1), he shall-
(i)cause a copy of the extract to be conspicuously affixed at the central office the Municipality concerned; and
(ii)send to each member of each Ward Committee (if any), as copy of so much of the extract as relates to shops situated in his ward.