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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(2)(c) in New Town Kolkata Planning Area (Building) Rules, 2014

(c)if such transfer takes place at any time after completion of such erection or such addition or alteration -
(i)the completion certificate if not already granted, shall not be granted by sanctioning authority and
(ii)such portion of the building or the addition or alteration as is not allowable under these rules because of such transfer, shall be demolished by Sanctioning Authority and
(iii)the extent of the building or such addition or alteration and the portion thereof which shall be demolished, shall be determined by the Sanctioning Authority: