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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of West Bengal - Subsection

Section 65(1)(a) in West Bengal Town and Country (Planning and Development) Act, 1979

(a)no person shall within the area included in the scheme erect or proceed with any building work, remove, pull down, alter, make additions tr4 or make any substantial repair to any building, part of a building, a compound wall or any drainage work or remove any earth, stone or material, or sub-divide any land or change the use of any land or building unless such person has applied for and obtained necessary permission from the Development Authority in the form prescribed: