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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in New Town Kolkata Planning Area (Building) Rules, 2014

(1)A sanction to erect building under these rules shall be valid for five years from the date on which it is sanctioned and may be renewed thereafter for a further period of five years on payment of fee at the rate of 15% of the current building sanction fee and on production of the previous sanction for erection of building.