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[Cites 0, Cited by 0] [Section 390(1)] [Section 390] [Entire Act]

State of West Bengal - Subsection

Section 390(1)(c) in Kolkata Municipal Corporation Act, 1980

(c)to convert into a dwelling house any building or any part of a building not originally constructed for human habitation or, if originally constructed for human habitation, subsequently appropriated for any other purpose;