Section 12 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
12.
Nuisance includes any act of omission, commission, place or thing, which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell, or hearing or which is or may be dangerous to life or injurious to health or property.Application for Permission for Erection of Buildings/puccaStructures in thika Tenanted Lands
