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[Cites 0, Cited by 1] [Section 561] [Entire Act]

State of West Bengal - Subsection

Section 561(2) in The Calcutta Municipal Corporation Act, 1980

(2)A register shall be maintained by the Municipal Commissioner showing all expenses declared to be improvement expenses under this section, and such register shall be open to inspection by any person upon payment of such fee as may, from time to time, be determined by the Corporation.