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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of West Bengal - Subsection

Section 224(1)(b) in The Chandernagore Municipal Corporation Act, 1990

(b)that any building or projection exists in violation of any condition, direction or requisition lawfully given or made under the provisions of this Act or the rules or the regulations made thereunder,