Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of West Bengal - Subsection

Section 207(5) in Siliguri Municipal Corporation Act, 1990

(5)The Chief Executive Officer, may, if he deems fit, order that the unauthorized use be stopped forthwith:Provided that before making any such order, the Chief Executive Officer shall give a reasonable opportunity to the person affected to show cause why an order shall not be made.