Section 4 in The West Bengal Restriction on Construction in Unsafe Areas Act, 1979
4. Declaration of unsafe area.
- If, on the report of the inquiry, the District Magistrate is satisfied that any area within the limits of his Jurisdiction is likely to subside due to operation of any mine or otherwise, he shall cause to be made with reference to the finally published record-of-rights and map of the locality, a plan of the area likely to subside and by order published in the manner prescribed, declare such area to be unsafe.
