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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of West Bengal - Subsection

Section 221(1)(b) in Siliguri Municipal Corporation Act, 1990

(b)that any building or projection exists in violation of any condition, direction or requisition lawfully given or made under the provisions of this Act or the rule or the regulations made thereunder, or