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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(c) in West Bengal Municipal (Building) Rules, 2007

(c)The underground structure shall be subject to the following provisions:—
(i)no underground structure shall be allowed in small and medium parks and public open spaces;
(ii)in large parks and public open spaces underground structure for amenities or parking facilities may be allowed, provided such structure shall not affect the environment or create traffic problem.