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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of West Bengal - Subsection

Section 329(2) in West Bengal Municipal Act, 1993

(2)If immediate action in respect of any tank, pond, well, hole, stream, dam, bank or other place referred to in sub-section (1) is necessary, the Chairman-in-Council shall, before giving such notice or before the period specified in the notice expires, take such temporary measures as it may think fit to prevent danger, and the cost of doing so shall be recoverable from the owner as an arrear of tax under this Act.