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[Cites 0, Cited by 0] [Section 36H(1)] [Section 36H] [Entire Act]

State of West Bengal - Subsection

Section 36H(1)(i) in New Town, Kolkata Development Authority Act, 2007

(i)the Development Authority may require the total area of the covered space of building to be certified by an Architect or any Licensed Civil Engineer or Structural Engineer or Building Surveyor enrolled with the Development Authority or by a Valuer holding a diploma from the Institute of Surveyors and enrolled with the Development Authority;