Section 3 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979
3. Inquiry on receipt of information.
- The District Magistrate shall, on receipt of any information that any area, within the limits of his jurisdiction, is likely to subside due to operation of any mine or otherwise, forthwith cause an inquiry to be made into the matter by any officer having such qualifications and in such manner as may be prescribed.
