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State of West Bengal - Section

Section 593 in The Calcutta Municipal Corporation Act, 1980

593. Prohibition against obstruction of Mayor or any municipal authority, etc. -

No person shall obstruct or molest [any municipal authority] [Words inserted by W.B. Act 13 of 1984.] or the Mayor or the Deputy Mayor or any Councillor or Alderman or any person employed by the Corporation [* * * *] [Words omitted, by W.B. Act 13 of 1984.] in the performance of its or his duty or of anything which it or he is empowered or required to do by virtue or in consequence of any provision of this Act or the rules or the regulations made thereunder.