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[Cites 0, Cited by 0] [Section 314(2)] [Section 314] [Entire Act]

State of West Bengal - Subsection

Section 314(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)the owner of the premises at his own cost, where the works or things mentioned in clause (a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any rules or regulations made thereunder or of any other law for the time being in force, and