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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of West Bengal - Subsection

Section 283(2) in West Bengal Municipal Corporation Act, 2006

(2)The Commissioner may, by a written order, require any alteration corresponding to any of the conditions in clauses (b) to (e) of sub-section (1) to be made to any building completed before the commencement of this Act.