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[Cites 0, Cited by 0] [Section 413A] [Entire Act]

State of West Bengal - Subsection

Section 413A(4) in The Calcutta Municipal Corporation Act, 1980

(4)Any building, the construction of which on the land as aforesaid has not been completed at the date of commencement of the Calcutta Municipal Corporation (Amendment) Act, 1996, or any building proposed to be constructed on or after the said date, shall be governed by the provisions of this chapter.C. Licensed Building Architects.