Section 181(3) in Kolkata Municipal Corporation Act, 1980
(3)Every owner or occupier [of any land or building referred to in the public notice] [Substituted by section 6(3), ibid, w.e.f. 20.2.1989, for the words "on whom any notice is served" .] under sub-section (1) or sub-section (2) shall be bound to comply with such notice and to furnish a return with a declaration that the statement made therein is correct to the best of his knowledge and belief.[ xxx ] [Sub-section (4) omitted by section 12(a) of the Calcutta Municipal Corporation (Amendment) Act, 1983 (West Bengal Act 32 of 1983). w.e.f. 4.1.1984.]
