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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of West Bengal - Subsection

Section 221(1)(c) in The Asansol Municipal Corporation Act, 1990.

(c)that any material alteration of, or addition to, any building has been commenced or is being carried on or has been completed in contravention of any provision of this Act or the rules or the bye-laws made thereunder,