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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of West Bengal - Subsection

Section 316(2) in The Calcutta Municipal Corporation Act, 1980

(2)The expenses incurred or likely to be incurred by the Municipal Commissioner in the execution of any such work shall be payable by the said person unless the Mayor-in-Council directs the payment of such expenses out of the Municipal Fund.