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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972

(1)If a notice served on the owner of a hut, other structure or land under section 6, section 7 or section 8 is not complied with within the time specified therein, the prescribed authority may cause the work specified in the said notice to be done.