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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(4)(a) in West Bengal Municipal (Building) Rules, 2007

(a)For building with different uses, the area of parking space shall be worked out on the basis of respective uses separately and parking space to be provided for the total number of vehicle thus required. (b) In case of a plot containing more than one building, parking requirement for all buildings shall be calculated on the basis of consideration the area of respective use or uses.