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[Cites 0, Cited by 0] [Section 544] [Entire Act]

State of West Bengal - Subsection

Section 544(b) in The Calcutta Municipal Corporation Act, 1980

(b)for the purpose of ascertaining whether or not circumstances exist which render it necessary for or require the Municipal Commissioner or any other officer or employee of the Corporation authorised or empowered in this behalf to take any action or execute any work under this Act or the rules or the regulations made thereunder;