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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of West Bengal - Subsection

Section 206(1)(b) in The Asansol Municipal Corporation Act, 1990.

(b)that in any locality specified in such notice, there shall be allowed the re-erection of any detached or semi-detached buildings or both and that the land appurtenant to each such building shall be of an area not less than that specified in such notice; or