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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(1)(e) in The Chandernagore Municipal Corporation Act, 1990

(e)that in any street, portion of street or locality specified in such notice, the construction of any one or more of the different classes of buildings like residential, commercial, mercantile, industrial, institutional, storage or hazardous buildings, shall not be allowed without the special permission of the Corporation.