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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(1) in The Howrah Municipal Corporation Act, 1980

(1)If it appears to the Commissioner at any time that any building is in a ruinous condition or is in any way dangerous, the Commissioner may by an order require the owner or the occupier of such building to demolish, secure or repair such building.