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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(2)(g) in West Bengal Municipal (Building) Rules, 2007

(g)no sub-division of the plot shall be granted unless a detailed layout plan or the area proposed to be sub-divided is submitted before the Municipality duly integrating the site layout plan with the general use of the land in the adjoining areas. The existing street pattern as also other physical infrastructural facilities like drainage, sewerage, water supply, electric supply with location of high tension or low tension electric line with poles are also required to be shown.