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[Cites 0, Cited by 0] [Section 158(4)] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(4)(d) in West Bengal Municipal (Building) Rules, 2007

(d)the position of the proposed building and of all other buildings including existing buildings (if any) which the applicant intends to erect upon his contiguous and referred to in clause (a) in relation to
(i)the boundaries of the building site and, in case where the site has been sub-divided, the boundaries of the portion owned by the applicant and also the portions owned by the other owners, and
(ii)all adjacent streets, buildings and premises within a distance of 12.00 metres of the building site and of the continuous land (if any) referred to in clause (a);