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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(4) in West Bengal Municipal (Building) Rules, 2007

(4)For mother plots measuring more than 5000.00 sq. metres in area, sub-division may be allowed if an additional five percent of the total area of mother plot is reserved for use or facilities like school, health centre, market, police outpost, milk booth, post office, power sub-station, transport terminal, water tank for fire fighting or water treatment plant, sewage treatment plant and the like. Such land shall abut a means of access as specified in this rule. This is in addition to the land necessary for means of access as specified in sub-rule (3) and for public amenities and open spaces specified in this rule.