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[Cites 0, Cited by 0] [Section 408(1)] [Section 408] [Entire Act]

State of West Bengal - Subsection

Section 408(1)(a) in Kolkata Municipal Corporation Act, 1980

(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall in respect of their architectural features, be such as the Mayor-in-Council may consider suitable to the locality; or