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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(4) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995

(4)After hearing the appellant or his authorised representative, the appellate authority shall pass an order in writing, and shall cause service of copies thereof free of cost on the appellant within a fortnight from the date of final order.