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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of West Bengal - Subsection

Section 220(2) in The Asansol Municipal Corporation Act, 1990.

(2)The Corporation may* require any alteration to be carried out for conformity to any of the provisions of clauses (b) to (c) of sub-section (1) in respect of any building completed before the commencement of this Act.