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[Cites 0, Cited by 0] [Section 306(4)] [Section 306] [Entire Act]

State of West Bengal - Subsection

Section 306(4)(b) in Kolkata Municipal Corporation Act, 1980

(b)fill in, reinstate and make good, at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the r, ?I-pose of executing the said works;