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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2) in The West Bengal Religious Buildings And Places Act, 1985

(2)In case of non-compliance of any direction under sub-section (1), the Court shall cause compliance of such direction to be made through a police officer, not below the rank of Sub-Inspector, at the cost of the defaulter in the prescribed manner.