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[Cites 0, Cited by 0] [Section 412A] [Entire Act]

State of West Bengal - Subsection

Section 412A(ii) in Kolkata Municipal Corporation Act, 1980

(ii)A copy of the declaration under clause (i) shall be served upon the owner and occupants who are recorded in the records of the Corporation as also pasted on the outdoor of the building requiring the owner and the occupants to vacate the premises within a month from the date of service and pasting of such declaration or within such extended period as may be granted;