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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3)(b) in West Bengal Municipal (Building) Rules, 2007

(b)any hoarding or like means of protection (other than a masonry wall) which the owner of any premises certifies to the competent authority, not less than seven days after erection, to have been erected for the purpose of preventing threatened acquisition of any easement over his own premises or any portion thereof, provided the stability of such hoarding or other means of protection is certified by the competent authority.