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State of West Bengal - Section

Section 341 in West Bengal Municipal Act, 1993

341. Unoccupied buildings or lands.

- If any building or land. by reason of abandonment, disputed ownership or other cause, remains unoccupied, and thereby becomes a resort of idle and disorderly persons or if, in the opinion of the Chairman-in-Council, becomes a nuisance, the Chairman-in-Council may, after due. inquiry by notice, require the owner or the person claiming to be the owner to secure, enclose, clear or cleanse the same.