Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(4)(b) in West Bengal Municipal (Building) Rules, 2007

(b)In the case of a building on stilts, the maximum permissible height of the building shall be 6.50 metres including the silts, the minimum height of which shall be 3.00 metres. In such building, the stilted portion shall not be allowed to be walled up or covered along the sides;