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[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(2)(b) in Kolkata Municipal Corporation Building Rules, 2009

(b)the building which is upto 50 years old and declared unfit for human habitation by the appropriate authority, and when tenants demand, and are assured of equivalent amount of renewed space, post construction.