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State of West Bengal - Section

Section 289B in West Bengal Municipal Corporation Act, 2006

289B. Inspection of buildings.

(1)The Commissioner may, at any time during the erection or re-erection of a building or the execution of any work under this Act, make an inspection thereof without giving any previous notice of his intention so to do.
(2)The Commissioner may inspect any existing building at any time by giving seven days' notice in advance.