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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of West Bengal - Subsection

Section 291(1) in West Bengal Municipal Corporation Act, 2006

(1)The Commissioner may, for sufficient reasons, by an order, require the owner or the occupier of any building abutting on a public street or private street to keep the external parts of the building, including the roof thereof, in proper repair with lime and/or cement plaster or other material, or properly painted. to the satisfaction of the Commissioner.