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 39] [Entire Act] State of West Bengal - Subsection Section 39(4) in Kolkata Municipal Corporation Building Rules, 2009 (4)The Municipal Commissioner shall communicate the decision of the Mayor-in-Council to the applicant within 7 (seven) days from the date of resolution of the Mayor-in-Council.
