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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of West Bengal - Subsection

Section 427(2) in Kolkata Municipal Corporation Act, 1980

(2)Any person contravening the provisions of sub-section (1), and any animal or article exposed for sale by such person, may be summarily removed from the market by or under the orders of the Municipal Commissioner by a Police Officer or any officer or employee of the Corporation authorised by the Municipal Commissioner in this behalf.