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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995

(2)The authorised officer, in the manner laid down in rule 7, shall give his decision on the said application and such decision shall be binding on both parties.