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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(g) in West Bengal Municipal (Building) Rules, 2007

(g)no sub-division of a plot shall be granted unless a detailed layout plan of 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 the other physical infrastructural facilities like drainage, sewerage, water supply, electricity supply with location of high tension or low tension electric line with poles are also required to be shown.