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[Cites 0, Cited by 0] [Section 558] [Entire Act]

State of West Bengal - Subsection

Section 558(3) in The Calcutta Municipal Corporation Act, 1980

(3)The Municipal Commissioner may take any measure, execute any work or cause anything to be done under this section, notwithstanding any prosecution or punishment or liability to punishment of any person under this Act or the rules or the regulations thereunder for his failure to comply with such requisition or order.