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

State of West Bengal - Subsection

Section 291(3) in West Bengal Municipal Act, 1993

(3)If a notice under sub-section (2) requiring any owner of a building to remove it is not complied with, then, after the expiration of the period specified in the notice, the Board of Councilors may cause the building to be removed and recover from the owner of the building the expenses of such removal as an arrear of tax under this Act.