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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of West Bengal - Subsection

Section 176(4) in West Bengal Municipal Act, 1993

(4)The Board of Councilors shall, immediately after any building or part thereof is pulled down under sub-section (3), take possession of the portion of the land within the regular line of the street occupied by such building or part thereof, and such land shall, thereupon, be deemed to be a part of the public street and shall vest in the Municipality.