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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(2)(l) in West Bengal Town and Country (Planning and Development) Act, 1979

(l)the imposition of conditions and restrictions in regard to the open space to be maintained about buildings, the percentage of building area for a plot, the number, height and character of buildings allowed in specified areas, the purposes for which buildings or specified areas may or may not be appropriate, the sub-division of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking space and loading and unloading space for any building and the size of projections and advertisement signs;