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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of West Bengal - Subsection

Section 44(2) in New Town Kolkata Planning Area (Building) Rules, 2014

(2)the New Town Kolkata Development Authority may, by a written order, require any alteration corresponding to any of the conditions in clauses (b) to (e) of Sub-Rule-(1) to be made to any building completed before the commencement of this rule.