Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(1) in New Town Kolkata Planning Area (Building) Rules, 2014 (1)No person shall erect any building until He/She takes over the possession of the land after execution of proper legal documents and without sanctioning of the Building Plans.
