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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of West Bengal - Subsection

Section 272(4) in West Bengal Municipal Corporation Act, 2006

(4)The Commissioner may, if he deems fit, order that the unauthorized use be stopped forthwith:Provided that before making any such order, the Commissioner shall give a reasonable opportunity to the person affected to show cause why such order should not be made.