Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 280] [Entire Act] State of West Bengal - Subsection Section 280(a) in West Bengal Municipal Corporation Act, 2006 (a)that the approval of the building site has not been obtained as required under the provisions of this Act or the rules, or the regulations, or the bye-laws, made thereunder,
