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[Cites 0, Cited by 0] [Section 354] [Entire Act]

State of West Bengal - Subsection

Section 354(1) in West Bengal Municipal Act, 1993

(1)If the Chairman is of opinion that the cleansing or disinfection of any building or any part thereof or of any article in such building or part thereof will tend to prevent or check the spread of any dangerous disease, he may by notice require the owner or the occupier to cleanse and disinfect such building or part thereof or of any article therein in such manner and within such time as may be specified in the notice.