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

State of West Bengal - Subsection

Section 412(3) in The Calcutta Municipal Corporation Act, 1980

(3)The Municipal Commissioner shall, on the application of any person who has vacated or has been removed from any building in pursuance of any order or any direction, as the case may be, under this section, reinstate such person in the building as soon as the circumstances permit.