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[Cites 0, Cited by 0] [Section 340(1)] [Section 340] [Entire Act]

State of West Bengal - Subsection

Section 340(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)cannot, in consequence of its condition or its situation with reference to any adjacent hillside or bank, be efficiently maintained or repaired except at a cost which, in its opinion, is unreasonable.