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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of West Bengal - Subsection

Section 331(1) in Kolkata Municipal Corporation Act, 1980

(1)The Municipal Commissioner may make such special arrangements, whether permanent or temporary, as he considers adequate for maintaining sanitation in the vicinity of any place or religious worship or institutions or places to which large number of persons resort on particular occasions or in any place used for holding fairs, festivals, sports or cultural or social events.