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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of West Bengal - Subsection

Section 272(6) in West Bengal Municipal Corporation Act, 2006

(6)Where an appeal is preferred under sub-section (5), the Municipal Building Tribunal may stay the enforcement of the order on such terms, if any, and for such periods, as it may think fit:Provided that the fine levied under Sub-section (3) shall not be waived under this sub-section.