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 199(1)] [Section 199] [Entire Act]

State of West Bengal - Subsection

Section 199(1)(b) in West Bengal Municipal Act, 1993

(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached buildings or both or row-houses and that the and appurtenant to each such building shall be of an area not less than that specified in such notice; or