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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of West Bengal - Subsection

Section 207(1)(d) in The Asansol Municipal Corporation Act, 1990.

(d)convert or allow the conversion of tenement within a building to an occupational use other than what was intended in the original sanctioned plan, nor materially alter, enlarge or extend the use permitted by the Chief Executive Officer.