Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(3)(a) in New Town Kolkata Planning Area (Building) Rules, 2014

(a)the erection of any building -
(i)has been commenced without obtaining sanction or permission from Sanctioning Authority.
(ii)is being carried on or has been completed otherwise than in accordance with the sanction accorded, or the permission granted under these rules made under the Act, or after such sanction or permission has been lawfully withdrawn, or
(iii)is being carried on, or has been completed in contravention of any provision of the rules, or