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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of West Bengal - Subsection

Section 319(c) in West Bengal Municipal Act, 1993

(c)in the case of the matter referred to in clause (a), also to take such measures with regard to the site of such building, wall or structure, for ensuring the stability or security of any hillside or bank or any immovable property thereon as may be specified in the notice.