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[Cites 0, Cited by 0] [Section 566(1)] [Section 566] [Entire Act]

State of West Bengal - Subsection

Section 566(1)(b) in The Calcutta Municipal Corporation Act, 1980

(b)being such receiver or agent or trustee would receive the rent if such property were let to a tenant, bound to discharge any obligation imposed on the owner of such property but has not at his disposal funds, belonging or payable to such owner, sufficient for the purpose of discharging such obligation, he shall, within a period of six weeks from the date of service upon him, by any municipal authority or officer of the Corporation empowered in this behalf under this Act, of any notice requiring him to discharge such obligation, apply to a court of competent jurisdiction of leave to raise such funds or for such directions as he may consider necessary for such purpose.