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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(1)(b) in New Town, Kolkata Development Authority Act, 2007

(b)in any locality specified in the notice, there shall be allowed the erection of only detached or semi-detached buildings or both or row-houses and that the land appurtenant to each such building shall be of an area being not less than that specified in the notice ; or