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[Cites 0, Cited by 0] [Section 352] [Entire Act]

State of West Bengal - Subsection

Section 352(3) in West Bengal Municipal Corporation Act, 2006

(3)All expenses incurred for carrying out the provisions of sub-section (1) or sub-section (2), as the case may be, shall be paid by the owner of the land or the building, as the case may be, in proportion to the benefit derived by him, and in such manner as may be determined by the Corporation.D. Safety of hillside etc.