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[Cites 0, Cited by 0] [Section 266M] [Entire Act]

State of West Bengal - Subsection

Section 266M(3) in The Chandernagore Municipal Corporation Act, 1990

(3)Save as provided in sub-section (2), the procedure laid down in this Act shall be followed in all proceedings relating to a contravention of the provisions of the Chandernagore Municipal Act, 1955.