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[Cites 0, Cited by 1] [Section 396(2)] [Section 396] [Entire Act]

State of West Bengal - Subsection

Section 396(2)(a) in The Calcutta Municipal Corporation Act, 1980

(a)that the building or the work or the use of the site for the building or the work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being ;