Section 169 in West Bengal Municipal (Building) Rules, 2007
169. Old and Insecured Buildings.
(1) Old Buildings of the Municipal area which are of age of more than 50 years or have been damaged by natural force like earthquake, fire etc. and which are partly or fully occupied by tenant will get special consideration in respect of their reconstruction as per opinion of the Board of Councillors provided the applicant is fully agreeable to rehabilitate all the tenants after reconstruction by providing the equivalent area under his possession before construction or other wise upon mutual settlement with the tenants.(2)Reconstruction under sub-rule (1) may also be permitted in cases where owner or owners of more than one plot apply for such consideration upon all such plots being amalgamated and mutated as per law.Explanation : For the purpose of this rule 'special condition' shall be the consideration of reduction of mandatory open spaces, allowing the Extra Height. FAR, Ground Coverage, Car Parking provisions and other rules as will be found necessary as per opinion of the Board of Councillors.
