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[Cites 0, Cited by 0] [Section 184(1)] [Section 184] [Entire Act]

State of West Bengal - Subsection

Section 184(1)(a) in West Bengal Municipal Act, 1993

(a)may, without notice, itself or by any officer authorized by it in writing in this behalf, remove, alter or otherwise deal with any structure, wall, hoarding, scaffolding, fence, rail, post, platform of other projection, obstruction or encroachment which has, without first obtaining its written permission, been erected or set up in, over, above or upon any public street, house-gully, sewer, drain, aquaduct, water-course or ghat ;