Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(8) in Kolkata Municipal Corporation Building Rules, 2009

(8)One set of the plans (along with a certified Copy thereof) and specification submitted along with the notice duly countersigned by the Municipal Commissioner, shall be returned to the applicant along with the Building Permit.