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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(2) in Kolkata Municipal Corporation Building Rules, 2009

(2)The rate of fee shall be on the basis of sanctioned floor area, as well as width of means access and zone in which the plot is situated. Provided that different rates shall be specified for different occupancy or use groups as defined under sub-section (2) of section 390.