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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of West Bengal - Subsection

Section 416(7) in Kolkata Municipal Corporation Act, 1980

(7)Where an appeal is preferred under. sub-section (6), the Municipal Building Tribunal may stay the enforcement of the order on such terms, if any, and for such period as it may think fit :Provided that the fine levied under sub-section (4) shall not be waived.