Section 517A in The Calcutta Municipal Corporation Act, 1980
517A. [ Power to remove nuisance. - [section 517A inserted by W.B. Act 6 of 1996.]
Notwithstanding anything contained in section 517, if the Mayor-in-Council is of the opinion that immediate removal of any nuisance continuing on any land or building in contravention of the provisions of this Act is necessary, it may, for reasons to be recorded in writing, cause such nuisance to be removed forthwith.]
