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[Cites 0, Cited by 0] [Section 536] [Entire Act]

State of West Bengal - Subsection

Section 536(3) in The Calcutta Municipal Corporation Act, 1980

(3)The Municipal Commissioner may on behalf of the Corporation acquire by agreement any easement affecting any immovable property vested in the Corporation and the provisions of sub-sections (1) and (2) shall apply to such acquisition.