Section 37 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
37. Height of the Building (excluding 60 cm. of plinth):
(0 In a thika tenanted land, no building or pucca structure exceeding height of 9.50 m. shall be allowed (excluding stair-cover of the height of 2.4 m.).(ii)In a thika tenanted land, no building or pucca structure exceeding height of 9.50 m. shall be allowed (excluding stair-cover of the height of 2.4 m.) :Provided that the MIC, on having proper recommendations from the thika Controller, may consider erection of building of height not exceeding 13.0 m. in the thika tenanted lands, not declared as "Bustee" as defined in the Calcutta Municipal Corporation Act 1980 :Provided further that the MIC on having proper recommendations from the thika Controller may consider erection of buildings of height not exceeding 13.0 m. proposed for Housing Schemes to be constructed by Government, Statutory body or any other local body.(iii)For any building within thika tenanted land having exceeding 9.50 metres, the Calcutta Municipal Corporation Building Rules, as apply in general building in areas other than thika tenanted lands, shall apply.
