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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of West Bengal - Subsection

Section 168(1) in West Bengal Municipal Act, 1993

(1)All public streets, parking or transportation terminals, squares, parks and gardens vested in the Municipality shall be under the control of the Board of Councilors who shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the rules and the regulations made thereunder.