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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of West Bengal - Subsection

Section 377(2) in The Calcutta Municipal Corporation Act, 1980

(2)Any permission granted under clause (b) or clause (c) of sub-section (1) may be terminated by the Municipal Commissioner after giving not less than twenty-four hours’ written notice to the person to whom such permission was granted.