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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of West Bengal - Subsection

Section 250(5) in West Bengal Municipal Corporation Act, 2006

(5)Whenever it is proposed to repair, re-build, remove, construct, or re-construct any building, or portion thereof, abutting on a public street in respect of which a building-line or street-alignment has been specified by an order, the Commissioner may give direction for setting back or setting forward such building or portion thereof in such manner as may be determined by regulations.