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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of West Bengal - Subsection

Section 202(3) in Siliguri Municipal Corporation Act, 1990

(3)If the owner or the occupier of the building does not comply with the order under this section, the Chief Executive Officer shall take such step in relation to the building as may be necessary to prevent any cause of the danger therefrom.