Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(19) in Kolkata Municipal Corporation Building Rules, 2009 (19)The notice shall also be accompanied by a certified copy of the registered deed of gift recording gift of land to the Corporation, where necessary.
