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[Cites 0, Cited by 0] [Section 62(9)] [Section 62] [Entire Act]

Bengal Presidency - Subsection

Section 62(9)(a) in Calcutta Improvement Act, 1911

(a)deciding (at any time after an improvement scheme has been sanctioned under section 48 for an area within which such building or wall is situate) that the said wall or building, or any portion thereof, ought to be removed, and