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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of West Bengal - Subsection

Section 71(1)(b) in Kolkata Municipal Corporation Building Rules, 2009

(b)if such transfer takes place during such erection or addition or alteration, the work of such erection or such addition or alteration shall not be proceeded with until a revised plan showing the extent of the open space on the basis of which the Floor Area Ratio may be allowed, is submitted and sanctioned under these rules;