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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of West Bengal - Subsection

Section 206(2) in West Bengal Municipal Act, 1993

(2)The Board of Councilors 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 Board of Councilors may, from time to time, determine consistent with the provisions of this Act or any other law for the time being in force.