Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 583] [Entire Act]

State of West Bengal - Subsection

Section 583(1) in Kolkata Municipal Corporation Act, 1980

(1)The Municipal Commissioner. or any other officer of the Corporation authorised by him in this behalf, or any person who resides or owns property in Kolkata, may complain of the existence of any nuisance to a Municipal Magistrate.