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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(1)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)if any person contravenes the provisions contained in clause (a) or clause (b), the Development Authority may direct such person by notice in writing to stop any work in progress and after making inquiry in the prescribed manner, remove, pull down, or alter any building or other work or restore the land in respect of which such contravention is made to its original condition; and