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State of West Bengal - Section

Section 26 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981

26. Remedy when Municipal Commissioner delay to grant or refuse permission :

If within two months after receipt of an application, the Municipal Commissioner has neither granted nor refused permission to execute the work, the applicant may refer the matter to the Mayor.