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[Cites 0, Cited by 0] [Section 63(9)] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(9)(a) in The Calcutta Improvement Act, 1911

(a)deciding (at any time after an improvement scheme has been sanctioned under section 48 for an area within which such building or wall is situate) that the said wall or building, or any portion thereof, ought to be removed, and