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[Cites 0, Cited by 0] [Section 408(1)] [Section 408] [Entire Act]

State of West Bengal - Subsection

Section 408(1)(e) in The Calcutta 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.