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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(4) in West Bengal Municipal Act, 1993

(4)The Board of Councilors may, while giving an order to set back building under sub-section (1), allow such relaxation, including a concession in floor area ratio, in building regulations as respects the addition to or rebuilding, construction, repair or alteration of the building as it may consider appropriate.