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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(8) in Kolkata Municipal Corporation Building Rules, 2009

(8)The notice shall, where necessary, be accompanied by a declaration of the necessary permission under Section 63 of the Calcutta Improvement Act, 1911 (Ben. Act V of 1911) has been obtained.