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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(3) in Siliguri Municipal Corporation Act, 1990

(3)If any such owner fails to cause such conversion to be made under sub-section (2), the Corporation may cause the conversion to be made and recover the expenses thereof together with such penalty, not exceeding twenty per cent, of the expenses so incurred, from such owner within such period and in such manner as may be determined by regulations.