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[Cites 0, Cited by 15] [Section 218] [Entire Act]

State of West Bengal - Subsection

Section 218(5) in West Bengal Municipal Act, 1993

(5)Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Chapter, if the Chairman-in-Council is of opinion that immediate action is necessary in respect of any building being constructed, or any work being carried on, in contravention of the provisions of this Act, it may, for reasons to be recorded in writing, cause such building or work to be demolished forthwith.