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[Cites 0, Cited by 0] [Section 188(1)] [Section 188] [Entire Act]

State of West Bengal - Subsection

Section 188(1)(d) in West Bengal Municipal Act, 1993

(d)require the owner of any premises or part thereof by a written notice, to put up a plate' showing the number or sub-number of such premises or part determined under clause (c) in such position and manner as may be specified in such notice.