Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 93 in West Bengal Municipal (Building) Rules, 2007

93. Special provision.

— (1) Notwithstanding anything contained elsewhere in these rules, the provisions of this part shall apply only to the Salt Lake Township within Bidhannagar Municipal area and Nabadiganta Industrial Town-ship and shall be construed to be in modification of, or to be supplementing, the other provisions of these rules in their application to the said Township. (2) The provisions regarding construction of any building in any plot measuring 1.5 k within green verge, and plot measuring 2k or 3k plot within park, allotted for Community Hall, Ward Committee office building or such other building, shall be as may be required by the Bidhannagar Municipality or Nabadiganta Industrial Township Authority, as the case may beProvided that the provision for approval of building sites to construct or re-construct building under rule 4 of these rules, shall not apply to the Salt Lake Township.