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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of West Bengal - Subsection

Section 222(2) in West Bengal Municipal Act, 1993

(2)If such owner or occupier makes persistent default in carrying out an order made in this behalf, the Board of Councilors may itself carry out the work and recover the cost thereof from the owner or the occupier of the building, as the case may be.