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[Cites 0, Cited by 0] [Section 440] [Entire Act]

State of West Bengal - Subsection

Section 440(2) in Kolkata Municipal Corporation Act, 1980

(2)The Municipal Commissioner may, by order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a municipal licence or may, by order and for reasons to be recorded in writing, refuse to grant the same.