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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(1)(j) in Kolkata Municipal Corporation Building Rules, 2009

(j)that in the case of re-erection, addition to or alteration of a building the intended purpose of which is such as may lead to such mixed occupancies as are contrary to the provisions of the Act or any other law for the time being in force,