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State of West Bengal - Section

Section 16 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

16.

Six sets of plans duly signed by the applicant and his L.B.S./L.B.A. along with the prescribed application form, duly filled in, are to be submitted to the Municipal Commissioner. At least two sets of plans must be in blue print, in addition two sets of site plans drawn in a scale not less than 1 : 200 showing the existing structures and boundaries are to be submitted for approval of the thika Controller.