Section 354 in West Bengal Municipal Corporation Act, 2006
354. Safety of building threatened by hillside or bank.
- If it appears to the Commissioner that the condition or situation of any hillside or bank, being private property, is such as threatens the safety of any building (hereinafter referred to as unsafe building) or the safety of such unsafe building cannot be ensured by taking action under any other provision of this Act or such unsafe building threatens the safety of some other building, he may, by a notice, in writing, require the owner of such unsafe building-(a)to take down the unsafe building and remove the materials, or(b)to secure the unsafe building in such manner as may be specified in the notice or to make a revetment for the support thereof or to take such other measures as may be specified in the notice.and may also, by a notice in writing, require the owner of the other building to secure such other building in such manner as may be specified in the notice or to make a revetment for the support thereof or to take such other measures as may be specified in the notice.
