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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(e) in New Town Kolkata Planning Area (Building) Rules, 2014

(e)If in the opinion of Sanctioning Authority it would be unsafe to construct a building on it for reasons to be recorded in writing.
(C)Distance from electric lines - No building or verandah, balcony or projection of any building, shall be permitted to be erected, re-erected, added to or altered in any case where the distance between such construction and any overhead electric lines, in accordance with the provisions of the Electricity Act, 2003 and the rules framed there under is less than as specified below:-