Section 593 in Kolkata Municipal Corporation Act, 1980
593. Prohibition against obstruction of Mayor or any municipal authority, etc.
- No person shall obstruct or molest '[any municipal authority] [Substituted by section 43(a) of the Calcutta Municipal Corporation (Second Amendment) Act, 1984 (West Bengal Act, XIII of 1984), w.e.f. 15.5.1984, for the words the Corporation or any municipal authority] or the Mayor or the Deputy Mayor or any Councillor or Alderman or any person employed by the Corporation [ xxx ] [Words or any person with whom the Municipal Commissioner has entered into a contract on behalf of the corporation substituted by section 43(b), ibid, w.e.f. 15.5.1996.] 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.
