Section 8(2)(a) in West Bengal Municipal (Building) Rules, 2007

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(a)Parks and public open spaces shall be classified for the purpose of these rules into three following groups ;

(i)the parks and public open spaces with area up to 1500 sq.m. shall be termed as small parks and public open spaces;

(ii)the parks and public open spaces with area more than 1500 sq.m. but up to 7000 sq.m. shall be termed as medium parks and public open spaces;

(iii)the parks and public open spaces with area more than 7000 sq.m. shall be termed as large parks and public open spaces.

Legal Document View