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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of West Bengal - Subsection

Section 388(1) in West Bengal Municipal Act, 1993

(1)The Board of Councilors or any person authorized by it or empowered by or under this Act in this behalf may enter upon any land within one hundred metres of any work authorized by or under this Act with or without assistants or workmen for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.