Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 269] [Entire Act] State of West Bengal - Subsection Section 269(2) in West Bengal Municipal Act, 1993 (2)The Chairman may require any person having control over any such place to pay to the Municipality fees at such rates as the Board of Councilors may, from time to time, determine.
