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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in West Bengal Municipal (Building) Rules, 2007

(2)In case of death, resignation or removal of Architect, Structural Engineer, Geo-technical Engineer or Licensed Building Surveyor, as the case may be, a fresh engagement shall be made forthwith and shall be notified to the Chairman of the Municipality. No work shall be carried out in the intervening period, if any.