Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1)(d) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(d)the development of any site into a township or colony and the restrictions and conditions subject to which such development may be undertaken or carried out;