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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(b) in The West Bengal Religious Buildings And Places Act, 1985

(b)the Commissioner of Presidency Division, where the order is made by the Commissioner of Police, Calcutta, the State Government under this clause without giving the person aggrieved an opportunity of being heard.