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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of West Bengal - Subsection

Section 406(a) in West Bengal Municipal Act, 1993

(a)initiate, or withdraw from, any proceedings against any person who is charged with-
(i)any offence under this Act or the rules or the regulations made thereunder, or
(ii)any offence which affects or is likely to affect any property or interest of the Municipality, or
(iii)committing any nuisance whatsoever;