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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of West Bengal - Subsection

Section 272(5) in West Bengal Municipal Corporation Act, 2006

(5)Any person aggrieved by an order of the Commissioner under subsection (4) may, within thirty days from the date of the order, prefer an appeal against the order to the Municipal Building Tribunal appointed under section 295A.