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 4] [Entire Act] State of West Bengal - Subsection Section 4(15) in Kolkata Municipal Corporation Building Rules, 2009 (15)The applicant shall, at the time of giving the notice, be required to deposit as application fee such amount as may be determined by the Corporation.
