Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(1)(a) in The Chandernagore Municipal Corporation Act, 1990

(a)that in any street or portion thereof specified in such notice the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Corporation may consider suitable to the locality; or