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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 173] [Entire Act] State of West Bengal - Subsection Section 173(3) in West Bengal Municipal Act, 1993 (3)No person shall erect or add to any building between a street alignment and the building-line without first obtaining the permission of the Board of Councilors to do so.
