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[Cites 0, Cited by 0] [Section 239(1)] [Section 239] [Entire Act]

State of West Bengal - Subsection

Section 239(1)(a) in West Bengal Municipal Act, 1993

(a)if the premises are unoccupied or prohibited for human habitation; or
(aa)[ if, in respect of the premises, any taxes or rates or fees or charges are in arrear for payment for more than one year; or] [Inserted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995.]