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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of West Bengal - Subsection

Section 349(3) in West Bengal Municipal Act, 1993

(3)On the failure of the owner or the occupier to comply with the notice, the Chairman-in-Council may cause the work to be done and recover the expenses thereof from the owner or the occupier of the land or the building or from both in such proportions as it may deem reasonable.