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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2)(c) in West Bengal Municipal (Building) Rules, 2007

(c)if total sanctioned building is intended to be shifted as a whole within the periphery of the boundary keeping mandatory open space within the rule, this can be permitted with prior notice to the Municipal Authority with a revised plan. After serving such notice the owners may be allowed to proceed with the work unless there is any objection from the end of the Municipal Authority within 15 days.