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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of West Bengal - Subsection

Section 213(2) in Siliguri Municipal Corporation Act, 1990

(2)The Mayor-in-Council may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Mayor-in-Council may from time to time determine consistent with the provisions of this Act or any other law for the time being in force.