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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(2)(f) in Kolkata Municipal Corporation Building Rules, 2009

(f)One shall be an architect of repute to be selected in consultation with the Council of Architecture constituted under Section 3 of the Architects Act 1972 (20 of 1972).