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[Cites 0, Cited by 0] [Section 495] [Entire Act]

State of West Bengal - Subsection

Section 495(5) in Kolkata Municipal Corporation Act, 1980

(5)Where the Municipal Commissioner has prohibited the further use of a building or room, as the case may be, as a dwelling, the owner of such building shall, so far as may be necessary to prevent.nuisance, keep the building or room clean and wholesome.