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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(7) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(7)The promoter, whose name has been registered under sub-section (5), shall be granted a certificate of registration in such form as may be prescribed and the permission to undertake the construction of building under that sub-section shall be in conformity with the sanctioned plan for the construction of building.