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[Cites 0, Cited by 0] [Section 366(1)] [Section 366] [Entire Act]

State of West Bengal - Subsection

Section 366(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)require him to show cause, by a written statement signed by him and sent to the Municipal Commissioner on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Municipal Commissioner of if such alteration is impracticable, why such street should not be demolished; or