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[Cites 0, Cited by 1] [Section 423] [Entire Act]

State of West Bengal - Subsection

Section 423(1) in The Calcutta Municipal Corporation Act, 1980

(1)The Municipal Commissioner may, from time to time and with the prior approval of the Mayor-in-Council, notify that no view market or shop or trading premises shall be established or kept open to abut on a category I or category II or category III street or portion thereof, without his prior permission, which shall be subject to the provisions of section 425.