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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(1)(c) in Kolkata Municipal Corporation Building Rules, 2009

(c)Car Parking Space: At least 50% of the ground floor space of the re-erected building shall normally be earmarked for car parking space where construction of basement for car parking facilities is not feasible as per opinion of the Municipal Building Committee. However where construction of a basement is feasible as per opinion of the Municipal. Building Committee such basement may normally be earmarked for car parking space.