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[Cites 0, Cited by 0] [Section 114A(18)] [Section 114A] [Entire Act]

State of West Bengal - Subsection

Section 114A(18)(a) in The West Bengal Panchayat Act, 1973

(a)to make such alterations as may be specified by the Panchayat Samiti or its authorised officer in the notice with the object of bringing the building or the work in conformity with such sanction or such provisions of this section or the rules made thereunder, or