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[Cites 0, Cited by 0] [Section 432(1)] [Section 432] [Entire Act]

State of West Bengal - Subsection

Section 432(1)(c) in The Calcutta Municipal Corporation Act, 1980

(c)close the stall or shop of the person found to be in default in payment of the stallages or rents or any other dues to the Corporation till payment is made or recovered under the provisions of this Act, and