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] [Section 201] [Entire Act]

State of West Bengal - Subsection

Section 201(1) in Siliguri Municipal Corporation Act, 1990

(1)No person shall without any written permission of the Chief Executive Officer change or allow the change of the use of any building for any purpose other than that specified in the sanction or convert or allow the conversion of a tenement under a particular occupancy or use group to be a tenement under another occupancy or use group.