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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(50) in New Town Kolkata Planning Area (Building) Rules, 2014

(50)"means of access" means any road, street, lane, passage giving access to the plot being a right of way, and includes such features as drain, median strip, shoulder or berm, bridge, culvert, burrow pit etc. between the two boundary walls of the premises on either sides of such right of way or, where a street alignment has been fixed and the area within such alignment has been acquired by competent authority and the alignment has been demarcated or is capable of being demarcated up to such alignment.