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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of West Bengal - Subsection

Section 200(1)(d) in West Bengal Municipal Act, 1993

(d)convert or allow the conversion of a tenement within a building to an occupational use, other than the use intended in the original sanctioned plan, nor materially alter, enlarge or extend the permitted use.