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[Cites 0, Cited by 0] [Section 408(1)] [Section 408] [Entire Act]

State of West Bengal - Subsection

Section 408(1)(b) in Kolkata Municipal Corporation Act, 1980

(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached buildings or both and that the land appurtenant to each such building shall; be of an area not less than that specified in such notice; or