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State of West Bengal - Section

Section 7 in New Town Kolkata Planning Area (Building) Rules, 2014

7. Amalgamation of plot.

- When one or more new plots of land are added to one or more premises by way of amalgamation or otherwise, the existing buildings on any such plots may be considered to be in accordance with these rules at the material time when the building/buildings was/were sanctioned are satisfied considering amalgamated plot to be one parcel of land. Addition and alteration to the sanctioned building or addition of a new building or new block on newly added land/lands may be permitted as per present rules considering amalgamated land to be one parcel of land.The concerned Panchayat Samity will suggest for amalgamation of plots, if deems fit and certify the Site Plan showing all Dag Nos including all adjoining Dag Nos. of the respective mouza.