Section 254A(1) in West Bengal Municipal Corporation Act, 2006
(1)The provisions of this Act and the rules and the regulations made thereunder as to widths of public streets including footpaths, and the height of buildings abutting thereon shall apply in the case of streets referred to in sub-section (2) of section 254, and all the particulars of a layout plan, referred to in that sub-section, shall be subject to the approval of the Mayor-in-Council.
