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[Cites 0, Cited by 0] [Section 184(1)] [Section 184] [Entire Act]

State of West Bengal - Subsection

Section 184(1)(b) in West Bengal Municipal Act, 1993

(b)may, itself or by any officer authorized by it in writing in this behalf, remove without notice any materials or goods or any movable property which has, without its permission. been deposited in a public street or in, over, above, or upon any house-gully or any public sewer, drain, aquaduct, water-course or ghat, or which remains so deposited, when the period covered by any permission given in this behalf has expired, whether or not the offender is prosecuted under this Act or the rules or the regulations made thereunder [***] [Words 'and the offender shall be liable to pay the expenses of such removal which shall be recoverable as an arrear of tax under this Act.' omitted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994.].