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[Cites 0, Cited by 0] [Section 402(1)] [Section 402] [Entire Act]

State of West Bengal - Subsection

Section 402(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)to make such alterations as may be specified by the Municipal Commissioner in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or such provisions of this Act or the rules or the regulations made thereunder, or