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[Cites 0, Cited by 0] [Section 35C] [Entire Act]

State of West Bengal - Subsection

Section 35C(2) in The Calcutta Improvement Act, 1911

(2)When areas are reserved for specific purposes, under clauses (i) and (j) of sub-section (1), it shall be the duty of the Corporation or the Commissioners of the municipality, within whose jurisdiction such areas are situate, to prohibit and prevent their use in violation of such purposes.