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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of West Bengal - Subsection

Section 32(2)(c) in West Bengal Municipal (Building) Rules, 2007

(c)all demolished materials shall be removed by the Municipality at the cost of the owner or to the satisfaction of the Municipality within a maximum period of 30 days from the date of demolition;