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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(b) in West Bengal Municipal (Building) Rules, 2007

(b)Notwithstanding anything contained in clause (a), residential buildings up to a maximum height of 7.00 metres may be allowed on a plot abutting a means of access not less than 1.20 metres, provided such means of access is in long existence and is recorded in the settlement records and/or Municipal records accordingly.