Section 50(5) in West Bengal Municipal (Building) Rules, 2007
(5)[ Open space norm for construction of dwelling houses for poor under various Government schemes : Notwithstanding anything contained in this rule, the open space norm stipulated in this rule shall not be applicable for construction of dwelling houses for poor slum dwellers under various programmes implemented by the Government of India or the State Government. The Municipality shall fix the open space norm under this sub-rule in consideration of the ground realities but subject to the provisions of the Act and rules made thereunder.] [Sub-rule (5) inserted by Notification No. 227/MA/0/C-4/3R-8/2002 (Pt-I), dated 9.4.2010.]
