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[Cites 0, Cited by 0] [Section 559(4)] [Section 559] [Entire Act]

State of West Bengal - Subsection

Section 559(4)(a) in Kolkata Municipal Corporation Act, 1980

(a)Where the Municipal Commissioner or the other officer of the Corporation referred to in sub-section (3) makes an order under that sub-section, either confirming or modifying the notice, he may, if he thinks fit,—
(i)direct that a portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the Corporation; and
(ii)fix a time within which the notice so confirmed or modified shall be complied with.