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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of West Bengal - Subsection

Section 199(6) in Siliguri Municipal Corporation Act, 1990

(6)Notwithstanding anything contained in this Chapter, if the Mayor- in-Council is of the opinion that immediate action is called for in relation to a building or any work being carried on in contravention of the provisions of this Chapter, it may, for reasons to be recorded in writing, cause such building or work to be demolished forthwith.