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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(ii) in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

(ii)In a thika tenanted land, no building or pucca structure exceeding height of 9.50 m. shall be allowed (excluding stair-cover of the height of 2.4 m.) :