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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of West Bengal - Subsection

Section 284(1) in The Chandernagore Municipal Corporation Act, 1990

(1)save with the written permission of the Chief Executive Officer and in such manner as he may authorise, store or use night soil, cowdung, manure, rubbish or any other substance emitting an offensive smell;