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[Cites 0, Cited by 0] [Section 263B(1)] [Section 263B] [Entire Act]

State of West Bengal - Subsection

Section 263B(1)(a) in The Asansol Municipal Corporation Act, 1990.

(a)inspect, or cause to be inspected, any immovable property owned, used or occupied by the Corporation or any work in progress under the direction of any authority of the Corporation;