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[Cites 0, Cited by 0] [Section 259(1)] [Section 259] [Entire Act]

State of West Bengal - Subsection

Section 259(1)(i) in West Bengal Municipal Corporation Act, 2006

(i)to convert a building, which, when originally constructed, was legally exempt from the operation of any building regulation contained in this Act or the rules or the regulations made under this Act or contained in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would, have been subject to such building regulations;