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[Cites 0, Cited by 0] [Section 413] [Entire Act]

State of West Bengal - Subsection

Section 413(1) in The Calcutta Municipal Corporation Act, 1980

(1)The Municipal Commissioner may, at any time during the erection or re-erection of a building or the execution of any work under this Chapter, make an inspection thereof without giving any previous notice of his intention so to do.