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

State of West Bengal - Subsection

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

(e)that in any street, portion of street or locality specified in such notice, the construction of any one or more of the different classes of buildings, such as residential, commercial, mercantile, industrial, institutional, storage, or hazardous buildings, shall not be allowed without the special permission of the Corporation.