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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(41)(d) in The Asansol Municipal Corporation Act, 1990.

(d)a licensee in occupation of any land or building; [* *] [Word omitted by W.B. Act 5 of 1994.]