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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(a) in Kolkata Municipal Corporation Act, 1980

(a)that any action taken by a municipal authority is unlawful or irregular or any duty imposed on such authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or