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 52] [Entire Act] State of West Bengal - Subsection Section 52(5) in Kolkata Municipal Corporation Building Rules, 2009 (5)They shall not accept any request or engagement for preparation and submission of structural plans, if the same are found to be in contravention of the provisions of the Act.
