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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(1)(b) in Kolkata Municipal Corporation Building Rules, 2009

(b)Height: Normally the height of the re-erected building shall not be allowed to be more than 15.5 m unless the applicant is otherwise so entitled. However, this restriction on height may be relaxed as per the Act provided the proposal for re-erection complies with fire laws and provided further that additional car parking space as may be recommended by Municipal Building Committee is made available,