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[Cites 0, Cited by 0] [Section 390(1)] [Section 390] [Entire Act]

State of West Bengal - Subsection

Section 390(1)(i) in Kolkata Municipal Corporation Act, 1980

(i)to convert a building, which when originally constructed was legally exempt from the operation of any building regulations, contained in this Act, or under any rules or regulations made under this Act, or contained in any other law in force for the time being, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations;