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[Cites 0, Cited by 0] [Section 271(1)] [Section 271] [Entire Act]

State of West Bengal - Subsection

Section 271(1)(b) in West Bengal Municipal Corporation Act, 2006

(b)that in any locality specified in such notice, there shall be allowed re-erection of only detached or semi-detached buildings or of both, and that the land appurtenant to each such building shall be of an area of not less than that specified in such notice; or