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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of West Bengal - Subsection

Section 416(8) in Kolkata Municipal Corporation Act, 1980

(8)Save as otherwise provided in this section, no Court shall entertain any suit, application or other proceeding for injunction or other relief against the Municipal Commissioner to restrain him from taking any action or making any order in pursuance of the provisions of this section.