Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(4)(c) in West Bengal Town and Country (Planning and Development) Act, 1979

(c)indicate, define or provide for -
(i)the existing and proposed national highways, arterial roads, ring roads and major streets;
(ii)the existing and proposed lines of communications, including railways, transports, air-ports, canals and linkage between towns and villages;
(iii)the existing and proposed amenities, services and utilities, systems for water supply including improvement of lake, rivers, fountains and the like, sewerage, drainage and waste disposal, generation and distribution of electric power and distribution of gas, etc.;