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[Cites 0, Cited by 0] [Section 280A(1)] [Section 280A] [Entire Act]

State of West Bengal - Subsection

Section 280A(1)(a) in West Bengal Municipal Corporation Act, 2006

(a)to make such alterations as may be specified by the Commissioner in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or the rules or the regulations made thereunder, or