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[Cites 0, Cited by 0] [Section 358] [Entire Act]

State of West Bengal - Subsection

Section 358(1) in The Calcutta Municipal Corporation Act, 1980

(1)If any part of a building abutting on a public street is within the regular line of that street, the Municipal Commissioner may, whenever it is proposed -
(a)to repair, rebuild or construct such building or to pull down such building to an extent measured in cubic metre exceeding one-half thereof above the ground level, or
(b)to repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building which is within the regular line of the street, by an order as respects the additions to or rebuilding, construction, repair or alterations of such building, require such building to be set back to the regular line of such street.