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[Cites 0, Cited by 0] [Section 401(1A)] [Section 401] [Entire Act]

State of West Bengal - Subsection

Section 401(1A)(b) in Kolkata Municipal Corporation Act, 1980

(b)Where the construction of a building is carried on in contravention of the provisions of clause (a), the Municipal Commissioner may, in addition to any other action that may be taken under this Act, by a written order, require the person at whose instance such storage or stagnation of water in the site for the construction of the building is made to stop forthwith any further construction of the building, and such order shall remain in force till the person as aforesaid complies with the requirements of the order as aforesaid to the satisfaction of the Municipal Commissioner.