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

State of West Bengal - Subsection

Section 2(53) in West Bengal Municipal (Building) Rules, 2007

(53)"passage" means a means of access which is not a private or public street and which provides access to not more than three plots, and includes footway and drains attached to the passage and also includes all lands up to the property line of the plots abutting the passage;