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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of West Bengal - Subsection

Section 142(1)(a) in Kolkata Municipal Corporation Building Rules, 2009

(a)FAR: Additional FAR to the tune of 50% 100% of the area presently occupied by the tenants(s) will be allowed over and above the FAR being presently utilized in the existing structure/Premies;