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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(1)(a) in West Bengal Municipal Act, 1993

(a)not to claim compensation in the event of the Board of Councilors at any time thereafter calling upon him or such successors, by written notice, to remove any addition made to any building in pursuance of such permission, or any portion thereof, and