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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(c) in West Bengal Municipal (Building) Rules, 2007

(c)they shall comply with all requisitions received from the Municipal Authority in connection with the work under their charge promptly, expeditiously and fully. When they do not agree with such requisition, they shall state their objections in writing within the stipulated time, in default of which the plans and the notice shall be rejected,