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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(2) in Kolkata Municipal Corporation Building Rules, 2009

(2)The Municipal Commissioner may, subject to the provision of sub-section (1) of section 405, refuse under clause (a) of that sub-section, sanction of any building which is intended to be erected at the comer of two or more streets.