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

State of West Bengal - Subsection

Section 222(1) in West Bengal Municipal Act, 1993

(1)The Board of Councilors may, for sufficient reasons, by an order require the owner or the occupier of any building abutting on a public or private street to keep the external parts of the building, including the roof thereof, in proper repair with lime plaster or other material or properly painted to the satisfaction of the Board of Councilors.