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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(1)(i) in Kolkata Municipal Corporation Building Rules, 2009

(i)that in case where a building is intended to be erected for a purpose which is contrary to the provisions of the Act or any other law for the time being in force,