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State of West Bengal - Section

Section 26 in West Bengal Municipal (Building) Rules, 2007

26. Signature of approval plans.

— When the Board of Councillors has given permission to execute any work, the approval plans of the work shall be signed by such officer as may be authorised in its behalf and in such manner as he may direct and one set of approved plan and one set of certified copy of the approved plan shall be handed over to the applicant.