Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 408(1)] [Section 408] [Entire Act] State of West Bengal - Subsection Section 408(1)(d) in The Calcutta Municipal Corporation Act, 1980 (d)that in any locality specified in the notice, the construction of more than a specified number of buildings on each acre of land shall not be allowed; or