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[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of West Bengal - Subsection

Section 307(2) in West Bengal Municipal Corporation Act, 2006

(2)The Corporation may, after giving general notice, close any municipal market or municipal slaughterhouse or municipal stockyard or any portion thereof, and the premises occupied for any municipal market or municipal slaughterhouse or municipal stockyard or any portion thereof, so closed, shall be vacated by the occupants thereof in accordance with such notice.