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[Cites 0, Cited by 1] [Section 218(1)] [Section 218] [Entire Act]

State of West Bengal - Subsection

Section 218(1)(b) in West Bengal Municipal Act, 1993

(b)has been commenced without obtaining sanction or permission under the law, or
(ii)is being carried on or has been completed otherwise than in accordance with the particulars on which such sanction or permission was based, or after such sanction or permission has been lawfully withdrawn, or
(iii)is being carried on or has been completed in breach of any provision contained in this Act or in the Schedule or in any rules or regulations in this behalf, or