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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of West Bengal - Subsection

Section 237(2) in Siliguri Municipal Corporation Act, 1990

(2)The Corporation may after giving general, notice close any municipal market or slaughter-house or stock-yard or any portion thereof and the premises occupied for any municipal market, slaughter-house or stock-yard or any portion thereof so closed shall be vacated by the occupants in accordance with such notice.