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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(6)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)
(i)in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Planning Authority or the Development Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations;
(ii)the Planning Authority or the Development Authority may recover the cost of any expenses incurred by it in this behalf from the owner as arrears of land revenue,