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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(1)(d) in New Town, Kolkata Development Authority Act, 2007

(d)in any street, portion of a street, or locality specified in the notice, the construction of any one or more of the different classes of buildings like residential, commercial, business, assembly, mercantile, industrial, institutional, storage or hazardous buildings, shall not be allowed without the special permission of the Development Authority.