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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of West Bengal - Subsection

Section 398(1) in West Bengal Municipal Act, 1993

(1)When, under this Act or the rules or the regulations made thereunder, any requisition or order is made by a written notice issued to any person or persons by any municipal authority or any officer of the Municipality, such authority or officer shall specify in such notice a period within which -
(a)such requisition or order shall be complied with, and
(b)any written objection thereto shall be received by such authority or officer.