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[Cites 0, Cited by 0] [Section 114A(8)] [Section 114A] [Entire Act]

State of West Bengal - Subsection

Section 114A(8)(c) in The West Bengal Panchayat Act, 1973

(c)that any building or works should be altered or removed, [the Panchayat Samiti or the authority, person or persons as aforesaid may] [Words substituted for the words 'the Panchayat Samiti may' by W.B. Act 18 of 1994.] by notice served on the owner -
(i)require discontinuance of that use, or
(ii)impose such conditions as may be specified in the notice on the continuance thereof, or
(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.