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[Cites 0, Cited by 0] [Section 320(7)] [Section 320] [Entire Act]

State of West Bengal - Subsection

Section 320(7)(c) in The Calcutta Municipal Corporation Act, 1980

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.