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[Cites 0, Cited by 5] [Section 400] [Entire Act]

State of West Bengal - Subsection

Section 400(8) in The Calcutta Municipal Corporation Act, 1980

(8)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 a 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.