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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(6) in West Bengal Municipal (Building) Rules, 2007

(6)In case where, in the opinion of the Board of Councillors. the Building or the work has not been completed in accordance with the sanctioned plan, it may take necessary action in accordance with the provisions of the Act and these rules.