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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

State of West Bengal - Subsection

Section 243(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)to have any courtyard, lane, passage or open space paved with such material, and in such manner, as may be directed by the Corporation, to keep such paving in proper repair, or to raise the level of such courtyard. land, passage, or open space; or