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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(1)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)that any building or works should be altered or removed, the Planning Authority or the Development Authority may, by notice served on the owner, -
(i)require the discontinuance of that use; or
(ii)impose such conditions, as may be specified in the notice, on the continuance thereof; or
(iii)require such steps, as may be specified in the notice, to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.