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[Cites 0, Cited by 0] [Section 499(1)] [Section 499] [Entire Act]

State of West Bengal - Subsection

Section 499(1)(f) in The Calcutta Municipal Corporation Act, 1980

(f)regulate by public notice the use by the public of any portion of any river or other place not vesting in the Corporation for any such purpose or of any work or water in any work, assigned and set apart under this Act for any particular purpose.