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[Cites 0, Cited by 0] [Section 425P(3)] [Section 425P] [Entire Act]

State of West Bengal - Subsection

Section 425P(3)(a) in The Calcutta Municipal Corporation Act, 1980

(a)"person" shall include an owner, occupier, lessee, mortgagee, consultant, promoter or financier who supervises or causes erection, destruction, removal, defacement or misuse of any heritage building, and