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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995

(3)The authorised officer shall thereafter fix a date of hearing and shall notify the same to the applicant and the promoter who may represent himself personally or by an authorised representative.