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[Cites 0, Cited by 0] [Section 224(1)] [Section 224] [Entire Act]

State of West Bengal - Subsection

Section 224(1)(c) in The Chandernagore Municipal Corporation Act, 1990

(c)that any material alteration of, or addition to, any building has been commenced or is being carried on or has been completed in contravention of any provision of this Act or the rules or the by-laws made thereunder,