Section 393 in West Bengal Municipal Corporation Act, 2006
393. Notice etc. to be served or issued by officer or other employee of Corporation or by any person authorised by Commissioner.
- Every notice, bill, summons or other document required by this Act or the rules or the regulations made thereunder to be served upon, or issued to, any person, shall be served or issued by an officer or other employee of the Corporation or by any person authorised by the Commissioner in that behalf.
