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[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of West Bengal - Subsection

Section 210(1)(d) in The Chandernagore Municipal Corporation Act, 1990

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