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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of West Bengal - Subsection

Section 215(5) in West Bengal Municipal Act, 1993

(5)On the failure of the owner to comply with such order within the period specified therein, the Chairman may require any police officer or any employee of the Municipality to seal such area after evicting all persons, including the workmen, therefrom to prevent further work till such alterations are made.