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State of West Bengal - Section

Section 254B in West Bengal Municipal Corporation Act, 2006

254B. Licensed Town planner.

(1)The layout plan shall be prepared by a licensed Town Planner.
(2)The Commissioner may grant to any person a license to act as a Town Planner subject to the possessing of such qualifications or experience and on payment of such fee as may be prescribed:Provided that every such license shall be renewed after every three years.]