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[Cites 0, Cited by 0] [Section 263(2)] [Section 263] [Entire Act]

State of West Bengal - Subsection

Section 263(2)(a) in West Bengal Municipal Corporation Act, 2006

(a)that the building or the work or the use of site for the building or the work of any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of this Act or the rules and the regulations made thereunder or of any other law in force for the time being;