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[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

State of West Bengal - Subsection

Section 218(1)(c) in West Bengal Municipal Act, 1993

(c)that any material alteration of, or addition to, any building has been commenced or is being carried on or has been completed in breach of any provision contained in this Act or the Schedule or in any rules or regulations in this behalf,