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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(6) in Kolkata Municipal Corporation Building Rules, 2009

(6)If the dimension of stair, corridors, ventilating shaft and set backs of an existing building constructed as per the sanctioned plan are less than those stipulated under the present rule, the Municipal Commissioner may allow the construction of the added portion as per dimensions of the existing portion, without compliance to the provisions of existing rules.