Section 358 in West Bengal Municipal Corporation Act, 2006
358. Rules of construction etc. of revetment etc.
- Whenever any revetment, retaining-wall or toe-wall is required to he constructed, reconstructed, enlarged, strengthened, altered or repaired, or any land is required to he turfed or sloped, the work shall he executed in accordance with such rules, in so far as they are applicable to such work, as may be made in this behalf.E. Control over occupation of building
