Section 230 in The Howrah Municipal Corporation Act, 1980
230. [ Notices etc. by whom to be served or issued. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- Every notice, bill, summons or other document required by this Act or the rules or the regulations made thereunder to be served upon, or issued to, any person shall be served or issued by an officer or other employee of the Corporation or by any person authorised by the Commissioner in that behalf.]
