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

State of West Bengal - Subsection

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

(a)that the erection of any building-
(i)has been commenced without obtaining sanction or permission under this Act or the rules or the regulations made thereunder or completed otherwise than in accordance with the particulars on which such sanction or permission is based, or after such sanction or permission has been lawfully withdrawn, or
(ii)is being carried on or has been completed in contravention of any provision of this Act or the rules or the bye-laws made thereunder, or