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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of West Bengal - Subsection

Section 347(3) in West Bengal Municipal Act, 1993

(3)If such owner or occupier does not show cause to the satisfaction of the Chairman or if the nuisance is not abated, the nuisance shall be stopped by the seizure and auction of the animal or the bird found in the premises after cancellation of the licence therefor.