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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(4) in Kolkata Municipal Corporation Building Rules, 2009

(4)Every new building shall have a means of access as required under these rules and in the case of re-erection, addition to or alteration of an existing building or otherwise the existing means of access shall not be reduced below the levels required under these rules.