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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of West Bengal - Subsection

Section 240(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner may, at any time, by a notice, in writing, require the owner of any premises in which any cesspool has been constructed in contravention of the provisions of sub-section (1) to remove such cesspool and to fill up it with such materials as may be approved by him.