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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(f) in New Town, Kolkata Development Authority Act, 2007

(f)that for the use of the building for non-residential purposes, if any, a licence or permission has not been obtained for such use as required under the provisions of this Act or any other law for the time being in force :