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State of West Bengal - Section

Section 6 in West Bengal Municipal (Building) Rules, 2007

6. Incomplete or defective information.

— (1) If any information or document required under these rules is, in the opinion of the Board of Councillors, incomplete or defective, he may, within fifteen working days from the date of receipt of the same, require further information or documents to be furnished. (2) If any requisition made under these rules is not complied with within one month, the application for approval of the building-site may be refused.