Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142] [Entire Act] State of West Bengal - Subsection Section 142(5) in Kolkata Municipal Corporation Building Rules, 2009 (5)The provisions of this rule will also apply to cases where more than one plot-owner applies after all such plots being amalgamated and mutated as per law.
