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State of West Bengal - Section

Section 290 in West Bengal Municipal Act, 1993

290. Layout plan for sanction of erection of hut or structure in a bustee.

- Notwithstanding anything contained elsewhere in this Act, the Board of Councilors may require a person intending to erect a but or structure within a bustee or slum to conform to the layout plan as may be prepared by the Board of Councilors in respect of any bustee or slum or any part thereof.B. Area Development and renewals