Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 7 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

7. User of land in contravention of the directions. -

No person shall undertake or carry out the development of any site, make any change in the use of any land, make or extend any excavation, or lay out any access leading to any public road or channel anywhere within a controlled area in respect of which directions have been given under section 4, except in accordance with such directions and with the previous permission in writing of the Controller where such permission is required by the directions.