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[Cites 0, Cited by 4] [Section 223] [Entire Act]

State of West Bengal - Subsection

Section 223(4) in West Bengal Municipal Act, 1993

(4)Where an order of demolition of a building under this section has been made, the owner of the building or any other person having an interest therein shall demolish the building within the period specified in the order, and if the building is not demolished within such period, the Board of Councilors shall demolish the building and sell the materials thereof.