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[Cites 0, Cited by 0] [Section 223(7)] [Section 223] [Entire Act]

State of West Bengal - Subsection

Section 223(7)(i) in West Bengal Municipal Act, 1993

(i)any other work, including the demolition of any building or any part thereof, which, in the opinion of the Board of Councilors, is necessary for executing any of the works specified in clauses (a) to (h).