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[Cites 0, Cited by 0] [Section 159(3)] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(3)(c) in West Bengal Municipal (Building) Rules, 2007

(c)Sub-division of a mother plot measuring more than 500 sq. metres in area shall only be allowed if a proportion of the total area of the mother plot is developed as public amenities or open space, as specified in the table below :—