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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of West Bengal - Subsection

Section 189(8) in The Calcutta Municipal Corporation Act, 1980

(8)The procedure for hearing and disposal of appeals [as well as realisation of fees in connection with appeals] [Words inserted by W.B. Act 13 of 1984.] shall be such as may be prescribed.