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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of West Bengal - Subsection

Section 151(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner may require the owner, or the person having possession or control, of any carriage or animal or the occupier of any land or building on or in which any animal is kept to furnish such statement in relation to the carriage or the animal as aforesaid as may be prescribed.