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[Cites 0, Cited by 2] [Section 327] [Entire Act]

State of West Bengal - Subsection

Section 327(1) in West Bengal Municipal Act, 1993

(1)If any structure is deemed by the Board of Councilors to be in ruinous state and dangerous to the passers-by or to the occupiers of neighbouring structures, the Board of Councilors may by notice require the owner or the occupier to fence off, take down, secure or repair such structure to prevent any danger therefrom within such period as may be specified in the notice.