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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(1)(i) in New Town, Kolkata Development Authority Act, 2007

(i)to convert a building, which, when originally constructed, was legally exempt from the Operation of any building regulation contained in this Act or under any rules or regulations made under this Act or contained in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations;