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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(4) in Kolkata Municipal Corporation Building Rules, 2009

(4)Mayor-in-Council may allow additional height for a proposed building on a plot of land where there is water body or a heritage building on the recommendation of the Municipal Building Committee provided that the existing Heritage Building or Water Body or both taken together occupy at least 25% of the land area.