Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of West Bengal - Subsection

Section 212(1) in The Chandernagore Municipal Corporation Act, 1990

(1)The Mayor-in-Council may give public notice of its intention to declare that in any area specified in the notice, no person shall use any premises for any purpose specified in such notice and for reasons stated therein.