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State of West Bengal - Section

Section 177 in West Bengal Municipal Act, 1993

177. Setting forward of building to regular line of street.

(1)If any building, which abuts on a public street, is in the rear of the regular line of such street, the Board of Councilors may, whenever it is proposed-
(a)to rebuild such building, or
(b)to alter or repair such building in such manner as will involve the removal or re-erection of such building or portion thereof which abuts on such street and to an extent measured in cubic metre exceeding one-half of such building or portion thereof above the ground level,
by an order, as respects the rebuilding, alteration or repair of such building or portion thereof, permit or require such building to be set forward to the regular line of such street.
(2)For the purposes of this section, a wall separating any premises from a public street shall be deemed to be a building, and it shall be deemed to be a sufficient compliance with the permission or the requirement to set forward a building to the regular line of a street, if a wall of such materials and dimensions as are approved by the Board of Councilors is erected along such line.[178. Payment of compensation. - The Board of Councilors shall, for any acquisition made under this Chapter, pay compensation as awarded under the Land Acquisition Act, 1894 (1 of 1894)] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994].
178. Payment of compensation.- The Board of Councilors shall, for any acquisition made under this Chapter, pay reasonable compensation to the person adversely affected. In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, square, park or garden at or about the same time that public street, square, park or garden on account of which the compensation is paid is closed.