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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(5) in Kolkata Municipal Corporation Building Rules, 2009

(5)In the case of a building which is intended to be erected at the comer of two streets, the Building Permit shall specify the conditions imposed under clause (b) or clause (c) or clause (d) or clause (e) of sub-section (1) of section 405.