Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 408(1)] [Section 408] [Entire Act]

State of West Bengal - Subsection

Section 408(1)(e) in Kolkata Municipal Corporation Act, 1980

(e)that in any streets, portions of streets or localities specified in such notice, the construction of any one or more of the different classes of buildings (such as residential, educational, institutional, assembly, business, mercantile, industrial storage, and hazardous buildings) shall not be allowed without the special permission of the Mayor-in-Council.